Section 23 in Goa Waste Management Corporation Act, 2016
23. Expenditure from funds.
(1)The Corporation shall have the authority to spend such sums as it thinks fit for the purposes authorized under this Act from and out of the general fund of the Corporation referred to in section 18 or from the reserve and other funds referred to in section 22, as the case may be.(2)Without prejudice to the generality of the power conferred by sub-section (1) the Corporation may contribute such sums as it thinks fit towards expenditure incurred or to be incurred in the performance of any of the statutory functions of the Corporation including expenditure incurred in acquisition of land.
