Section 20 in The Punjab Khadi and Village Industries Board Act, 1955
20. Fund of the Board.
(1)The Board shall have its own fund and all receipts of the Board shall be credited thereto and all payments by the Board shall be made therefrom.(2)[ The Board may accept grants, loans, subventions, donations and gifts from the Government or a local authority or other statutory body including the Commissioner or any private body, whether incorporated or not, or an individual for all or any of the purposes of this Act.] [Substituted by Punjab Act 29 of 1957, section 5.](3)All moneys, belonging to the fund of the Board shall be deposited in such manner as the Government may, by special or general order, direct.(4)Such accounts shall be operated upon by such officers jointly or individually as may be authorised by the Board.
