Section 77 in Guwahati Metropolitan Development Authority Act, 1985
77. Fund of the Guwahati Metropolitan Development Authority.
(1)The Guwahati Metropolitan Development Authority shall have and maintain its own fund to which shall be credited-(a)all money received by the Authority from the State Government by way grants, loans, advances or otherwise;(b)all development charges or other fees received by the Authority under this Act or rules or regulations made thereunder; and(c)all money received by the Authority from any other sources.(2)The Authority may keep in current account in any nationalised Bank approved by the State Government in this behalf, such portions of each funds as may be prescribed and any money in excess of the said sum shall be invested in such manner or may be approved by the State Government.
