Section 15 in Tamil Nadu Khadi and Village Industries Board Act, 1959
15. Funds of the Board.
(1)The Board shall have two separate funds to be called the Khadi Fund and the Village Industries Fund and all grants and advances made to the funds, from time to time, by the Government for the purposes of the development of khadi or the development of village industries and all other grants, subventions, donations, gifts and loans received from the Central Government or any State Government or the Khadi and Village Industries Commission or any local authority of any body or organization, whether incorporated or not, or any individual for all or any of the purposes of this Act shall be paid to the Khadi Fund or Village Industries Fund, as the case maybe, and all payments by the Board for, or in respect of khadi and village industries shall be made from the appropriate fund.(2)Except as otherwise directed by the Government, all moneys belonging to such funds shall be deposited in such manner as the Government may, by general or special order, direct or be invested in such securities as may be approved by the Government.
