Section 12 in East Kolkata Wetlands (Conservation and Management) Rules, 2006
12. Operation of Fund of Authority.
(1) The fund of the Authority shall be operated jointly by the Member-Secretary, and any one amongst the Secretary, Department of Fisheries and the Member-Secretary, West Bengal Pollution Control Board.(2)The fund of the Authority shall have the following heads of accounts, namely,(a)receipts from the Central Government;(b)receipts from the State Government; and(c)other receipts, by way of grants, gifts, donations, benefactions or otherwise.(3)The fund of the Authority shall be applied for the purposes of the Act.
