Section 29 in The Gujarat Infrastructure Development Act, 1999
29. Fund of the Board.
(1)The Board shall have its own fund.(2)All sums which may, from time to time, be paid to the Board by the State Government or by any body and the amount charged by the Board under section 32 shall be carried to the fund of the Board and all payments shall be made therefrom.(3)The Board may spend such sums as it thinks fit for the performance of its functions under this Act, and such sums shall be treated as expenditure payable out of the fund of the Board.
