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The Petroleum and Natural Gas Regulatory Board Act, 2006 39. Fund.- 1. There shall be constituted a Fund to be called the Petroleum and Natural Gas Regulatory Board Fund and there shall be credited thereto- i. all grants, fees, penalties and charges received by the Board under this Act; and all sums received by the Board from such other sources as may be approved by the Central Government. 2. The Fund shall be applied for making payments towards- i. the salaries and allowances payable to the Chairperson and other members and the administrative expenses including the salaries, allowances and pensions payable to the officers and employees of the Board; the expenses incurred or to be incurred in carrying out the provisions of this Act. 1. 2. 3. The Central Government shall- i. constitute a committee consisting of such persons as it thinks fit to recommend to that Government the budgetary requirements of the Board for salaries, allowances and all other expenses; and ii. fix the budgetary ceiling of the Board on the basis of the recommendations of the committee.    |
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