(1)The commission shall have its own fund and all receipts of the commission shall be credited thereto and all payments by the commission shall be made therefrom.(2)The commission may-(a)accept grants, subventions, donations and gifts from the Government or a local authority, and private body, whether incorporated or not, or any private individuals:(b)receive loans from the Government or commercial banks or any other financial institutions for all or any of the purposes of this Act.(3)All moneys belonging to the fund of the commission shall be deposited in such manner as may be prescribed.(4)Accounts in the banks shall be operated upon by such officers or functionary of the commission jointly or individually as may be authorised by the commission.
