Section 222(2) in Insolvency And Bankruptcy Code, 2016
(2)The Fund shall be applied for meeting-(a)the salaries, allowances and other remuneration of the members, officers and other employees of the Board;(b)the expenses of the Board in the discharge of its functions under section 196;(c)the expenses on objects and for purposes authorised by this Code;(d)such other purposes as may be prescribed.
