Section 35 in The Karnataka Tank Conservation and Development Authority Act, 2014
35. Fund of the Authority.
(1)The Authority shall have its own fund and the amount which may from time to time, be paid to it by the Government and all other receipts (by way of gifts, grant, penalties, fees, charges or otherwise) shall be carried to the fund of the Authority and all the payments for the Authority made there from.(2)The Authority may spend such sum as it deems fit for performing its duties and discharging its functions under this Act. Such sum shall be treated as expenditure payable out of the fund of the Authority.(3)The Authority may release funds to the District Executive Authority for implementation of the scheme or program in such manner as may be prescribed.
