Section 6(2) in The Forward Contracts (Regulation) Act, 1952
(2)The Fund shall be applied for meeting—(i) the salaries, allowances and other remuneration of the members, officers and other employees of the Commission;(ii)the expenses of the Commission in the discharge of its functions under section 4;(iii)the expenses on objects and for purposes authorised by this Act:Provided that the sums authorised to be paid and applied from and out of the Consolidated Fund of India and appropriated by law made by Parliament for the services and purposes of the Commission shall continue to be paid and applied for such services and purposes of the Commission till the Fund is constituted under this section.
