The Pension Fund Regulatory and Development Authority Act, 2013

40. Constitution of Pension Regulatory and Development Fund.

1.   There shall be constituted a fund to be called the Pension Regulatory and Development Fund and there shall be credited thereto-

a.   all Government grants, fees and charges received by the Authority;

b.   all sums received by the Authority from such other source as may be decided upon by the Central Government.

1.  

2.   The Fund shall be applied for meeting-

a.   the salaries, allowances and other remuneration of the Chairperson and other members and officers and other employees of the Authority;

b.   other expenses of the Authority in connection with the discharge of its functions and for the purposes of this Act.