Section 24 in Haryana Pond and Waste Water Management Authority Act, 2018
24. Fund of Authority.
(1)The fund of the Authority shall consist of the amount to be paid to it by the Government and all other receipts by way of gift, grant, penalties, fee, user charges or otherwise and shall be utilized for making payments and for performing its duties and discharging its functions under this Act.(2)The Authority may receive Corporate Social Responsibility funds from private organizations. The Authority may release funds to or receive funds from any other Department or any organization of State for implementation of the scheme or programme as a deposit work in such manner, as may be prescribed.(3)The Authority may keep in saving or deposit account with any scheduled bank or co-operative or other bank approved by the Government in this behalf, such sum of money out of its fund, as it may determine and any money in excess of the said sum shall be invested in such manner, as may be prescribed.(4)The accounts shall be operated in such manner and by such officer, as may be prescribed.
