Section 26(1) in The National Dairy Development Board Act, 1987
(1)The National Dairy Development Board shall maintain a Fund to be called the National Dairy Development Board Fund to which shall be credited-(a)all sums of money vested in the National Dairy Development Board under Chapter II;(b)all sums of money that may be provided by Government;(c)all fees and other charges received by the National Dairy Development Board;(d)all sums of money generated from gift commodities by the National Dairy Development Board or received by it by way of grants, donations, benefactions, bequests or transfers; and(e)all sums of money received by the National Dairy Development Board in any other manner or from any other source.
