Section 21 in The Kalakshetra Foundation Act, 1993
21. Grants by Central Government to the Foundation.
- For the purpose of enabling the Foundation to discharge its functions efficiently under this Act, the Central Government may, after due appropriation made by Parliament by law in this behalf, pay to the Foundation in each financial year, such sums of money, on such terms and conditions as that Government may determine, by way of grant, loan or otherwise.
