- Every sum other than a sum specified in section 107, 109 or 110 or sub-section (2) of Section 114 or sub-section (8) of Section 137 shall be placed to the credit of a fund to be called the General Trust Fund out of which the Board in general meeting may from time to time make allotments for the discharge of any obligations legally incurred in connection therewith or for such religious, charitable [industrial] [Inserted by Punjab Act 11 of 1944, Section 37.], or educational purpose as the Board may consider proper or for grants-in-aid for the maintenance or service of Notified Sikh Gurdwaras.
