Section 18(1A) in The Khadi And Village Industries Commission Act, 1956
(1A)There shall be credited,--(a)to the khadi fund, all sums received by the Commission for the purpose relating to khadi;(b)to the village industries fund, all sums received by the Commission for the purposes relating to village industries and products of handicrafts;(c)to the general and miscellaneous fund, all other sums received by the Commission:Provided that if the amount available in any of the said funds is in excess of the requirements of that fund and the amount available in any other of the said funds is insufficient to meet the requirements of that fund, the Commission may, with the previous approval of the Central Government, transfer from the first mentioned fund the excess amount or such part thereof as may be necessary to the other fund.Explanation.--For the purpose of computing the amount in any of the said funds, the amount received under section 17A shall not be taken into account.
