Section 19(1) in The Khuda Bakhsh Oriental Public Library Act, 1969
(1)The Board shall maintain a Fund to which shall be credited-(a)all moneys paid by the Central Government;(b)such sums of money as the State Government may pay annually having regard to its resolution No. V/L 4055/60/E 120, dated the 26th September, 1962;(c)all fees and other charges levied under this Act;(d)all moneys received by the Board by way of grant, gift, donation, benefaction, bequest, subscription, contribution or transfer;(e)all other moneys received by the Board in any other manner or from any other source.
