Section 21(1) in The Bihar Khadi and Village Industries Act, 1956
(1)The Board shall have two separate Funds to be called the 'khadi' Funds and the 'Village Industries Fund' and all grants and advances made to the Funds from time to time, by the State Government for the purposes of development of khadi or the development of village industries and all other receipts of the Board shall be credited to the 'khadi' Fund, or the 'Village Industries Fund', as the case may be, and all payments by the Board for or in respect of khadi or village industries shall be made from the appropriate Fund.
