Section 22(1) in Karnataka Command Areas Development Act, 1980
(1)The Authority shall have and maintain a separate fund to which shall be credited,-(a)all moneys received by the Authority from the State Government by way of grants, loans, advances or otherwise ;(b)grant-in-aid and loans made available by the Central Government for developmental activities in the Command Area under the Central Sector Schemes ;(c)any other funds provided for taking up any of the various development activities for specified programmes ;(d)loans raised by the Authority from financing agencies ; and(e)all other funds received by the Authority from any other source.
