Section 28 in The West Bengal Comprehensive Area Development Act, 1974
28. Fund of the Corporation. -
(1)The Corporation shall have a fund to be called the West Bengal Comprehensive Area Development Corporation Fund to which shall be credited-(a)all moneys received from the State Government as grants and loans advanced under section 12;(b)all moneys borrowed by the Corporation under clause (c) of section 9;(c)all marketing fees, storage and service charges realised under sub-clause (i) of clause (2) of section 22;(d)any other receipts.(2)The fund shall vest in the Corporation and shall be under its control and shall be held in trust for the purposes of this Act.(3)All moneys belonging to the Corporation shall be deposited in such custody and in such manner as the State Government may, by special or general order, direct.(4)The accounts of the Corporation shall be operated either jointly or severally as the Corporation may direct by order made in this behalf, by the Executive Vice-Chairman and such other officer or officers of the Corporation as it may authorise.
