Section 15 in The Gujarat Emergency Medical Services Act, 2007
15. Fund of Authority.
(1)(a)A token provision of Rs. 15 lakh is made in the non plan budget of medical services in the year 2005-06.(b)The Authority shall have its own fund and all receipts of the Authority shall be carried thereto and all payments by the Authority shall be made therefrom.(2)The Authority may accept grants, subventions, donations an gifts from the Central or the State Government or a local authority or any individual or body, whether incorporated or not, for the purposes of this Act.(3)The Authority may spend such sums as it thinks fit for the performance of its functions under this Act and such sums shall be treated as expenditure payable out of the fund of the Authority.(4)All moneys belonging to the fund of the Authority shall be kept in any corresponding new Bank specified in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 and in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 and approved by the State Government for the purpose or invested in securities authorised by the Trusts Act, 1882 at the discretion of the Authority.
