Section 17 in THE DELHI URBAN ART COMMISSION ACT, 1973
17. Fund of the Commission.—(1) The Commission shall have its own fund, and all sums which
may, from time to time, be paid to it by the Central Government shall be carried to the fund of theCommission and all payments by the Commission shall be made therefrom.(2)The Commission may spend such sums as it thinks fit for performing its functions under this Act,and such sums shall be treated as expenditure payable out of the fund of the Commission.(3)All moneys in the fund shall be deposited in such bank or invested in such manner as may, subjectto the approval of the Central Government, be decided by the Commission.
