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Union of India - Section

Section 12 in The National Rural Employment Guarantee (Central Council) Rules, 2006

12. Funds of the Central Council

.-(1) The Central Council shall meet its expenses in connection with its affairs and the functions entrusted to it under the Act or these rules from the annual grants released to it by the Ministry of Rural Development out of the National Employment Guarantee Fund.
(2)The funds of the Central Council shall be operated through a scheduled bank as approved by the Central Council.