Section 27 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
27. Rajasthan Beggars and Indigents Welfare Fund.
(1)The State Government shall constitute a Fund to be known as the Rajasthan Beggars and Indigents Welfare Fund.(2)The following sums shall be credited to the fund, namely:-(a)any sum granted by the State Government;(b)sums donated by corporate bodies, societies or individual donors; and(c)any other sum, which may be prescribed to be credited to the Fund.(3)The Fund shall be invested and administered in the prescribed manner.
