Section 17 in The U.P. Go-Seva Ayog Adhiniyam, 1999
17. Fund of the Ayog.
(1)The Ayog shall have its own fund and all receipts of the Ayog shall be credited thereto and all payments by the Ayog shall be made therefrom.(2)The Ayog may-(a)accept grants, subventions, donations and gifts from the Government or a local authority and private or public trusts and individuals; and(b)receive loans from the commercial banks or any other financial institutions for all or any of the purposes of this Adhiniyam.(3)All monies belonging to the fund of the Ayog shall be deposited in such manner as may be prescribed.(4)Accounts of the Ayog in the banks shall be operated by such officers or functionaries of the Ayog jointly or individually as may be authorised by the Ayog.
