(1)In addition to the moneys given by the State Government the assets of the Fund shall include;-(a)contribution to be provided out of plan budget of the T. & C. (Culture) Department, and(b)all such grants and contributions, both recurring and non-recurring, from the State Government and voluntary donations, wherever received.(2)The fund may also accept contribution from statutory bodies created under the Act of Parliament or State Legislatures, other private and Public Corporate Sector, the United Nations and its associated bodies, Trusts, Society and individuals:Provided that the decision of the Council in case of acceptance or otherwise of money from an individual or an organisation shall be final.
