Section 32 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
32. Funds of Ambaji Pilgrimage Tourism Authority .
(1)The Ambaji Pilgrimage Tourism Authority shall establish a fund to be called the “Ambaji Pilgrimage Tourism Authority fund”.(2)The following shall form part of, or be paid in to, the fund.(a)all money received by the Ambaji Pilgrimage Tourism authority by way of grants, loans, advances, fees, development charges or otherwise;(b)all money derived from its undertakings, projects and other sources;(c)bequests, donations made to the Authority, if any.(d)all money received by the Ambaji Pilgrimage Tourism Authority in any other manner or from any other source.(3)The fund of the Ambaji Pilgrimage Tourism Authority shall be applied towards the expenses of the authority including expenses incurred in the exercise of its powers and discharge of its functions and for achieving the objects of this Act(4)The Ambaji Pilgrimage Tourism Authority fund shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 or in any bank authorized by the State Government in this behalf or invested in such manner as may be prescribed.(5)The State Government may make such grants, advances and loans to Ambaji Pilgrimage Tourism Authority as the State Government may deem necessary for the performance of its functions under this Act on such terms and conditions as the State Government may determine.
