Section 26 in Assam Industrial Infrastructure Development Corporation Act, 1990
26. Expenditure from funds.
(1)The Corporation shall have the authority to spend such sums as it thinks fir for the purposes authorized under this a Act from out of the general fund of the Corporation referred to in Section 22 or from the reverse and other funds referred to in Section 26, as the case may be.(2)Without prejudice to the generality of the power conferred by sub-section (1), the Corporation may contribute sums, as it thinks fit, towards expenditure incurred or to be incurred by any local authority or statutory public undertakings in the performance in relation to any of its industrial and commercial estates or industrial areas, and growth centers, of any of the statutory functions of such authority or undertaking including expenditure incurred in the acquisition of land.(3)The Corporation shall have authority to advance loans, with or without security or interest, to its employees on such terms as it deems fit
