Section 18 in Assam Khadi and Village Industries Board Act, 1955
18. Funds of Board.
(1)The Board shall have its own fund and all receipts of the Board shall be credited thereto and all payments by the Board shall be met therefrom.(2)The Board may accept grants, sub-vention, donations and gift and receive loans from Government or [Khadi and Village Industries Commission] [Substituted 'All-India Khadi and Village Industries Board' by Assam Act No. 31 of 1960, dated 17.12.1960.] or a local authority or any body or association, whether incorporated or not, or an individual for all or any of the purposes of this Act.(3)All money belonging to the fund of the Board shall be deposited in such manner as the State Government may by a special or general order, direct.(4)The accounts of the Board shall be operated upon by such officers jointly or individually as may be authorised by the Board.
