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The Bureau of Indian Standards Act, 2016 20. Fund of Bureau.- (1) There shall be constituted a fund to be called the Bureau of Indian Standards fund and there shall be credited thereto- (a) any grants and loans made to the Bureau by the Central Government; (b) all fees and charges received by the Bureau under this Act; (c) all fines received by the Bureau; (d) all sums received by the Bureau from such other sources as may be decided upon by the Central Government. (2) The fund shall be applied for meeting- (a) the salary, allowances and other remuneration of the members, Director General, officers and other employees of the Bureau; (b) expenses of the Bureau in the discharge of its functions under the Act; and (c) expenses on objects and for purposes authorised by this Act: Provided that the fines received in clause (c) of sub-section (1) shall be used for consumer awareness, consumer protection and promotion of quality of goods, articles, processes, system or services in the country.    |
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