Section 6 in The Forward Contracts (Regulation) Act, 1952
6. [ 4E Fund. —(1) There shall be constituted a Fund to be called the Forward Markets Commission General Fund and there shall be credited thereto—(i) all grants and fees received by the Commission under this Act;
(ii)all sums received by the Commission from such other sources as may be decided upon by the Central Government.(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.
