Section 18 in Telangana Khadi and Village Industries Board Act, 1958
18. Subventions and grants to the Board.
(1)The Government may, from time to time, make subventions and grants to the Board for the purposes of this Act on such terms and conditions as the Government may determine in each case.(2)The Board may ask for specific allocations of funds from the funds of the [Commission] [Substituted for 'Central Board' by Act No.5 of 1962.] to be spent on schemes undertaken by the Board subject to the approval of the [Commission] [Substituted for 'Central Board' by Act No.5 of 1962.].
