Section 21(1) in The West Bengal Khadi And Village Industries Board Act, 1959
(1)The Board shall have two separate funds to be called "the Khadi Fund" and "the Village Industries Fund" and all grants and advances made to the funds, from time to time, by the State Government for the purpose of organisation, development or regulation of khadi industries or village industries and all other receipts of the Board shall be credited to the Khadi Fund or the Village Industries Fund, as the Case may be, and all payments by the Board in respect of khadi industries or village industries shall be made from the appropriate fund.
