Section 16 in Telangana Bhoodan and Gramdan Act, 1965
16. Fund and property of the Board.
(1)The Board shall have its own Fund called the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Bhoodan Yagna Board Fund; and all moneys which may, from time to time, be paid to it by the Central Government or State Government or any local authority or any person shall be carried to the Fund and all payments by the Board shall be made therefrom.(2)All moneys belonging to the Fund shall be deposited in such banks or invested in such manner as may, subject to the approval of the Government, be decided by the Board.(3)The Board may spend such moneys as it thinks fit for performing functions under this Act, and such moneys shall be treated as expenditure payable out of the Fund of the Board.(4)The Board may accept any land in exchange for the land donated in pursuance of Bhoodan Yagna or Gramdan.(5)All properties, funds and other assets received by, or vested in, the Board shall be held and applied by it subject to the provisions, and for purposes, of this Act.
