Section 31(1) in The Goa Command Area Development Act, 1997
(1)The Command Area Development Board shall have and maintain a separate fund to which shall be credited:-(a)all moneys received by the Command Area Development Board from the Government by way of grants, loans, advances or otherwise;(b)grant-in-aid and loans made available by the Central Government for developmental activities in the Command Area under the Central Sector Schemes;(c)any other funds provided for taking up any of the various development activities for specified programmes;(d)all other funds received by the Command Area Development Board from any other source.
