Section 11 in Bihar Prevention of Beggary Act, 1951
11. Fund.
(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.(2)There shall be placed to the credit of the said fund -(a)all sums which may be allotted out of the Consolidated Fund of the State for the purposes of carrying out the provisions of this Act;(b)all contributions, donations or subsidies received from any local authority or private person or any philanthropic institution;(c)any other sum which the State Government or any subordinate authority empowered by it may direct that the sum shall be credited to the fund.
