Section 25 in Assam Industrial Infrastructure Development Corporation Act, 1990
25. Reserved and other funds.
(1)The Corporation shall make provisions for such reserve and other specially denominated funds as the State Government may, from time to time, direct.(2)The management of the funds referred to in sub-section (1), the sums to be transferred from time to time to the credit therein and the application of money comprised therein shall be determined by the Corporation.(3)The funds referred to in sub-section (1) shall not be utilized for any purpose other than that for which it was constituted without the previous approval of the State Government
