Section 21 in The Bihar Khadi and Village Industries Act, 1956
21. Fund of Board.
(1)The Board shall have two separate Funds to be called the 'khadi' Funds and the 'Village Industries Fund' and all grants and advances made to the Funds from time to time, by the State Government for the purposes of development of khadi or the development of village industries and all other receipts of the Board shall be credited to the 'khadi' Fund, or the 'Village Industries Fund', as the case may be, and all payments by the Board for or in respect of khadi or village industries shall be made from the appropriate Fund.(2)The Board may accept grants, subventions, donations and gifts and receive loans from Government or a local authority or any body or association, whether incorporated or not, or an individual for all or any of the purposes of this Act.(3)All money belonging to the Board shall be deposited in such manner as the State Government may, by special or general order, direct.(4)The accounts of the Board shall be operated upon by the Secretary and such officers of the Board jointly or individually as it may authorise.
