Section 22(1) in The National Capital Region Planning Board Act, 1985
(1)There shall be constituted a Fund to be called the National Capital Regional Planning Board Fund and there shall be credited thereto-(a)any grants and loans made to the Board by the Central Government under section 21;(b)all sums paid to the Board by the participating States and Union territory; and(c)all sums received by the Board from such other sources as may be decided upon by the Central Government in consultation with the participating States and the Union territory.
