Section 36 in Water (Prevention and Control of Pollution) Act, 1974
36. Fund of Central Board.
(1)The Central Board shall have its own fund, and all sums which may, from time to time, be paid to it by the Central Government and all other receipts (by way of gifts, grants, donations, benefactions, [fees] [Inserted by Act 44 of 1978, section 16 (w.e.f. 12-12-1978).] or otherwise) of that Board shall be carried to the fund of the Board and all payments by the Board shall be made therefrom.(2)The Central Board may expend such sums as it thinks fit for performing its functions under this Act, 1 [and, where any law for the time being in force relating to the prevention, control or abatement of air pollution provides for the performance of any function under such law by the Central Board, also for performing its functions under such law] and such sums shall be treated as expenditure payable out of the fund of the Board.
