Section 30 in The Maharashtra Water Conservation Corporation Act, 2000
30. Reserve 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 funds referred to in sub-section (1), the sums to be transferred, from time to time, to the credit thereof and the application of money comprised therein shall, subject to the directions, if any, issued by the State Government in this behalf, be determined by the Corporation.
