The Science and Engineering Research Board Act, 2008
10. Fund for Science and Engineering Research. -
1. There shall be constituted a Fund to be called the Fund for Science and Engineering Research and there shall be credited to the Fund-
a. any grants and loans made to the Board by the Central Government under section 9;
b. all sums received by the Board including donations from any other source;
c. recoveries made of the amounts granted from the Fund; and
d. any income from investment of the amount of the Fund.
1.
2. The Fund shall be applied for meeting-
a. expenses on the object and for the purposes authorised by this Act;
b. salaries, allowances and other expenses of the members, officers and other employees of the Board;
c. remunerations of the consultants and visiting scientists; and
d. expenses of the Board in the discharge of its functions under this Act.
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