Section 27 in The Orissa Water Supply and Sewerage Board Act, 1991
27. Other Funds of the Board.
(1)The Board shall also have another fund to be called "the Loan Fund", which shall also be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of the Board by way of loans from financial institutions like HUDCO., L.I.C., National and International funding agencies including World Bank.(2)Without prejudice to the provisions of Section 26 or Sub-section (1) of this Section the Board may, with the previous approval of the State Government, constitute such other funds as may be necessary for the efficient performance of duties and to discharge its functions under this Act.
