Section 4(2) in The Bombay Village Industries Board (Reconstitution) Order, 1959.
(2)The balance standing to the credit of the Fund of the existing Corporation on the appointed day, shall be apportioned amongst the existing Corporation, the Mysore Corporation and the Rajasthan Board in such proportion as may be agreed upon by the State Governments of Bombay, Mysore and Rajasthan, or failing such agreement, in such proportion as may be decided by the Central Government.
