Section 13(1) in The Anusandhan National Research Foundation Act, 2023
(1)The Foundation shall receive monies from the following sources, namely:—(a)grants and loans of such sums of money as the Central Government may consider necessary, after due appropriation made by Parliament by law in this behalf;(b)any sums received for research and development, including through donations from any other source, including from public sector enterprises, the private sector, philanthropist organisations, foundations or international bodies;(c)recoveries made of the amounts granted to the Foundation;(d)any income from investment of the amounts received by the Foundation;(e)all amounts with the Fund for Science and Engineering Research under the Science and Engineering Research Board Act, 2008 as on the appointed date; and(f)such other sources as may be prescribed.
