Section 4(2) in The M.P. Bhudan Yagna Board (Reconstitution) Order, 1960
(2)The balance standing to the credit of the Fund of the existing Board on the appointed day shall be apportioned between the existing Board and the new Board in such proportion as may be agreed upon by the State Governments of Madhya Pradesh and Bombay, or failing such agreement, in such proportion as may be decided by the Central Government.
