Water (Prevention and Control of Pollution) Act, 1974

37. Fund of State Board.

(1) The State Board shall have its own fund, and the sums which may, from time to time, be paid to it by the State Government and all other receipts (by way of gifts, grants, donations, benefactions fees or otherwise) of that Board shall be carried to the fund of the Board and all payments by the Board shall be made there from.

(2) The State Board may expend such sums as it thinks fit for performing its functions under this Act, and where any law for the time being in force relating to the prevention, control or abatement of air pollution provides for the performance of any function under such law by the State Board, also for performing its functions under such law and such sums shall be treated as expenditure payable out of the fund of that Board.

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