Section 60 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
60. Board's fund.
(1)The Board shall have its own fund.(2)The Board may accept grants, subventions, donations and gifts from the Central or State Government or a local authority, or any individual or body, whether incorporated or not, for all or any of the purpose of this Act.(3)All moneys received by or on behalf of the Board by virtue of this Act all proceeds of land or any other kind of property sold by the Board, all rents and all interest, profits and other money accruing to the Board shall constitute the fund of the Board.(4)Except as otherwise directed by the State Government all moneys and receipts specified in the foregoing provisions and forming part of the fund of the Board shall be deposited in-(a)the Reserve Bank of India; or(b)any Scheduled Bank; or(c)any subsidiary Bank of the State Bank of India; or(d)the Madhya Pradesh State Co-operative Bank Limited;or invested in such securities as may be approved by the State Government.(5)Such account shall be operated upon by such officers as may be authorised by the Board.Explanation. - For the purpose of this section the Reserve Bank of India shall mean the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (No. 2 of 1934) and scheduled bank shall mean a bank included in the second schedule to the said Act.
