Section 24 in The Maharashtra Water Conservation Corporation Act, 2000
24. Fund of Corporation.
(1)The Corporation shall have and maintain its own Fund, to which shall be credited -(a)all the money received by the Corporation from the State Government by way of grants, subventions, loans, advances and the loans raised under this Act;(b)all money received by the Corporation from the disposal of lands, buildings and other properties moveable or immovable and other transactions;(c)all money received by the Corporation by way of rents and profits or from any other source.(2)The Corporation may keep current and deposit account with the State Bank of India or any other bank approved by the State Government in this behalf.(3)Such accounts shall be operated by such officers of the Corporation as may be authorised by it in this behalf.(4)Notwithstanding anything contained in sub-sections (2) and (3), the Corporation may keep on hand such sum as it thinks fit for its day to day transactions, subject to such limits and conditions, as may be prescribed.
