Section 41 in The West Bengal Maritime Board Act, 2000
41. General fund of Board.
(1)All moneys received by or on behalf of the Board and the moneys, if any, received by it as the Conservator, if and when appointed as such under the Explanation to section 18, shall be deposited in a fund called the general account fund and all expenditure of the Board shall be met therefrom.(2)The manner of payment into the general account fund, the custody of such fund, the investment and disbursement of moneys therefrom, and the related matters shall be such as may be prescribed.
