Section 24(1) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(1)There shall be constituted a Fund to be called the Shree Chitrakoot Dham Vikas Parishad Fund, to be maintained in a separate bank account of its own and there shall be credited thereto-(a)any grants and loans made to the Parishad by the State Government under section 23;(b)all sums paid to the Parishad by the participating departments;(c)sums received from other sources such as Temple Trusts, donations from Non-Government Organization, companies, firms and individuals, etc;(d)any other sums received by the Parishad from such other sources as may be decided upon by the State Government in consultation with the Parishad.
