The National Commission for Backward Classes Act, 1993
12. Grants by the Central Government.
- The Central Government shall, after due
appropriation made by Parliament by law in this behalf, pay to the
Commission by way of grants such sums of money as the Central Government
may think fit for being utilised for the purposes of this Act.
- The Commission may spend such sums as it thinks fit for
performing the functions under this Act, and such sums shall be treated as
expenditure payable out of the grants referred to in sub-section (1).
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