Section 38 in The Vidarbha Irrigation Development Corporation Act, 1997
38. Reserve and other funds.
(1)The Corporation shall make provisions for such reserve and other specially denominated funds as the State Government may, from time to time, direct.(2)The management of the funds referred to in sub-section (1), the sums to be transferred, from time to time, to the credit thereof and the application of money comprise therein, shall, subject to the directions, if any, issued by the State Government in this behalf, be determined by the Corporation.(3)None of the funds referred to in sub-section (1) shall, except with the previous approval of the State Government, be utilized for any purposes other than that for which it is constituted.
