Press Council Act, 1978
18.Fund of the Council.-
(1) The council shall have its own fund; and
the fees collected by it all such sums as may from time to time be paid to it
by the ?central government and all grants and advances made to it by any other
authority or person shall be credited to the fund and all payments by the
council shall be made there from.
(2) All moneys belonging to the fund shall be
deposited in such banks or invested in such manner as may subject to the
approval of the Central government, be decided by the council.
(3) the council may spend such sums as it
thinks fir or for performing its functions under this Act, and such sums shall
be treated as expenditure payable out of the fund of the council.