Section 14 in Karnataka State Road Safety Authority Act, 2017
14. Vesting and administration of the Fund.
(1)The Fund shall vest in and be administered by the Authority.(2)The Authority shall administer the fund vested in it in such a manner, as may be prescribed.(3)All amounts forming part of the Fund shall be deposited in any nationalized bank, as may be decided by the Authority and the account shall be operated by the Road Safety Commissioner and Additional Commissioner of the Authority jointly in such manner, as the Authority may decide.
