Section 12 in The U.P. Bhagirathi River Valley Authority Act, 1999
12. Fund of the Authority.
(1)The Authority shall have and maintain its own fund and all receipts of the Authority, including any money received from the State Government or the Central Government by way of grant or otherwise, shall be credited thereto and all payments by the Authority shall be made therefrom.(2)The Authority shall be provided, by the State Government with such finances as may be necessary for carrying out the purposes of this Act.(3)The fund shall be applied towards meeting the expenses incurred by the Authority for carrying out the purpose of this Act and for no other purpose.
