Section 15 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
15. Constitution of Fund of Board.
(1)The Board shall have and maintain its own fund, and all receipts of the Board shall be credited thereto and all payments by the Board shall be made therefrom.(2)The Board may accept subventions, donations and gifts from the Central or State Government or a local authority or any individual or body, whether incorporated or not, for all or any of the purposes of this Act.(3)The fund of the Board shall be applied by it for meeting all administrative expenses of the Board and for carrying out the purposes of this Act.(4)All moneys forming part of the fund of the Board shall be deposited in such manner as the State Government may, by a special or general order, direct.(5)The account shall be operated upon by such officer jointly or individually as may be authorised by the Board.
