Section 24(2) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(2)The Agency may accept grants, subventions, donations and gift from the Centra1 or the 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:Provided always that the Agency shall not divert any grants or subventions received from the Central/State Government or local Authorities for expenditure on purposes other than for which these grants or subventions were made.
