Section 26(2) in Maharashtra Jeevan Authority Act, 1976
(2)Without prejudice to the provisions of section 25 or sub-section (1) of this section [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, with the previous approval of the State Government constitute such other funds as may be necessary for the efficient performance of duties and discharge of its functions under this Act.
