Section 15 in Haryana School Teachers Selection Board Act, 2011
15. Fun.
(1)The Board shall have its own fund, and all sums paid to it by the Government and all receipts of the Board shall be carried to the fund and all payments by the Board shall be made therefrom.(2)All moneys belonging to the fund shall be deposited in such banks or invested in such manner, as may subject to the approval of the Government, be decided by the Board.(3)The Board may spend such sums as it thinks fit for performing its functions and such sums shall be treated as expenditure payable out of the fund.
