Section 11(1) in Bihar Prevention of Beggary Act, 1951
(1)For the purposes of this Act, there shall be established by such authority as may be prescribed for every local area to which the Act applies, a fund which shall be called the Prevention of Beggary Fund for such area and that fund shall, subject to such direction as may, from time to time, be given by the State Government, be administered and controlled by the prescribed authority.
