Section 31 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
31. Board's fund.
(1)The Board shall have its own fund and all receipts of the Board shall be credited thereto and all payments by the Board shall be made therefrom.(2)All moneys belonging to that fund may be deposited or invested-(i)in any scheduled bank within the meaning of the Reserve Bank of India Act, 1934 (Central Act II of 1934); or(ii)in any corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970); or(iii)in the State Bank of India as defined in the State Bank of India Act, 1955 (Central Act XXIII of 1955) or its subsidiary banks as defined in the Slate Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959); or(iv)in such securities as may be approved by the Government.(3)The Government may, from time to time, make grants, subventions, or advances or loans to the Board for the purposes of this Act on such terms and conditions as the Government may determine.(4)The Board may accept grants, subventions, donations and gifts from the Central or State Government or a local authority, or any individual or body, whether incorporated or not, for all or any of the purposes of this Act.(5)The Board may constitute a sinking fund, depreciation reserve fund and other funds in such manner and in such form as may be prescribed. Such funds shall be invested in such manner as may be determined by the Board with the approval of the Government.
