Section 26(2) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(2)The following shall form part of, or be paid into, the Board Fund, namely.-(i)the income from Estate or proceeds of any property vested in the Board;(ii)all fees and charges paid to, or levied by or on behalf of, the Board under this Act;(iii)all grants and contributions made by the State Government or any other authority;(iv)all contributions and donations made by any person;(v)sums raised by way of loan by the Board with the previous sanction of the State government;(vi)any other sums.
