Report No. 171

Chapter VIII

Finance, Accounts and Audit

26. Grants by the Central Government.-

(1) TheCentralGovernmentshall, after due appropriation made by Parliament by law in this behalf, pay to the National Authority by way of grants such sums of money as the Central Government may think fit for being utilised for the purposes of this Act.

(2) The National Authority may spend such sums as it thinks 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).