The Energy Conservation Act, 2001

20. Establishment of Fund by Central Government.-

1.  There shall be constituted a Fund to be called as the Central Energy Conservation Fund and there shall be credited thereto-

a.   any grants and loans made to the Bureau by the Central Government under section 19;

b.   all fees received by the Bureau under this Act;

c.   all sums received by the Bureau from such other sources as may be decided upon by the Central Government.

1.  

2.  The Fund shall be applied for meeting-

a.   the salary, allowances and other remuneration of Director-General, Secretary, officers and other employees of the Bureau;

b.   expenses of the Bureau in the discharge of its functions under section 13;

c.   fee and allowances to be paid to the members of the Governing Council under sub-section (5) of section 4;

d.   expenses on objects and for purposes authorised by this Act.