Section 17 in Bombay Khadi and Village Industries Act, 1960
17. Funds of Board :-
(1)Every Board shall have its own fund and all receipts of the Board shall be credited thereto, and all payments by the Board shall be met therefrom.(2)A Board may accept grants, subventions, donations and gifts and receive loans from Government or a local authority or any body or association, whether incorporated or not, or an individual for all or any of the purposes of this Act.(3)All money belonging to the fund of a Board shall be deposited in such manner as the State Government may by a special or general order, direct.(4)The accounts of a Board shall be operated upon by such officers jointly or individually as may be authorised by the Board.
