Section 34 in The Bonded Labour System (Abolition) Ordinance, 1975
34. Funds of the Corporation.
(1)The corporation shall have and maintain its own fund, and all receipts of the corporation shall be carried thereto and all payments by the corporation shall be made therefrom.(2)The fund of the corporation shall be applied by it subject to the provisions and for the purpose of this Act.(3)The corporation may deposit and keep deposited with any bank such sums as may be needed by it for its operations and the surplus may be invested in such manner as may be approved by the State Government.
