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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.    |
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