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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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