Section 12 in The Assam Backward Classes Commission Act, 1993
12. Grants by the Government.
(1)The Government shall, after due appropriation made by Legislative Assembly by law in this behalf pay to the Commission by way of grants such sums of money as the Government may think fit for being utilised for the purpose of this Act.(2)The Commission may spend such sums as it think fit for performing the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1).
