Report No. 271
40. DNA Profiling Board Fund.
(1) There shall be constituted a Fund to be called the DNA Profiling Board Fund and there shall be credited -
(a) any grants and loans made to the Board under this Act;
(b) all sums received by the Board including fees or charges, or donations from such other source as may be decided upon by the Central Government;
(c) recoveries made of the amounts granted from the Fund; and
(d) any income from investment of the amount of the Fund.
(2) The Fund shall be applied by the Board for meeting,-
(a) the salaries and allowances payable to the Chairperson and Member, the administrative expenses including the salaries, allowances payable to or in respect of officers and other employees of the Board; and
(b) the expenses on objects and for the purposes authorised under this Act.
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