Section 24 in Bihar Agricultural and Rural Area Development Agency Act, 1978
24. Fund of the Agency.
(1)The Agency shall have its own fund and all receipts of the Agency shall be carried thereto and all payments shall be made by the Agency therefrom.(2)The Agency may accept grants, subventions, donations and gift from the Centra1 or the State Government or a local authority, or any individual or body, whether incorporated or not, for all or any of the purpose of this Act:Provided always that the Agency shall not divert any grants or subventions received from the Central/State Government or local Authorities for expenditure on purposes other than for which these grants or subventions were made.(3)All money belonging to the fund may be deposited either in a Personal Ledger Account in a Government of Bihar Treasury or in a nationalised or Co-operative Banker invested in such a manner as may be decided by the Agency.
