Section 10 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
10. Prison development fund.-(1) The Board shall have and maintain its own fund in the name and Style of ‘Prisons Development Fund’ to which shall be credited;-
(a)all moneys received by the Board from the Central and State Governments, by way of grants, loans, advances or otherwise;(b)all moneys borrowed by the Board by way of loans or debentures;(c)all moneys generated by the agricultural, horticultural, industrial or manufacturing activities undertaken by the prisoners in Prisons;(d)all fees, charges, bank interests, deposits and profits received by the Board from any leasing or commercial activities carried out;(e)all moneys received by the Board after disposal of lands, buildings, and other properties. (movable or immovable);(f)all moneys received by the Board by way of donations from approved Non Government Organizations, Registered Charitable Institutions or bodies, Corporate Social Responsibility (CSR) funds from the companies;(g)all money received by the Board by way of profits by running of Canteens or Provision Stores or any other commercial business activities in the Prison and Prison premises or any other means.(h)all money received by the Board from Karnataka discharged Prisoners Aid Society: and,(i)all moneys received by the board by way of rent or any other source;(2)The Fund shall be applied towards meeting the expenses incurred by the Board in the administration of this Act, and for such other purpose, as may be prescribed.(3)The Board may keep such sum of money out of its funds in deposit in any of the nationalized banks, and any money in excess of said sum shall be invested in such manner as may be prescribed.
