Section 24 in The Pepsu Townships Development Board Act, 1954
24. Fund of the Board.
(1)The Board shall have its own fund and all grants and advances made to it from time to time by the Central Government or the State Government and all receipts of the Board shall be credited thereto and all payments by the Board shall be made therefrom.(2)Save as may be prescribed, all moneys belonging to that fund shall be deposited in such scheduled bank or vested in such securities as may be approved by the State Government.
