Section 8(1) in The Foreign Contribution (Regulation) Act, 2010
(1)Every person, who is registered and granted a certificate or given prior permission under this Act and receives any foreign contribution,—(a)shall utilise such contribution for the purposes for which the contribution has been received:Provided that any foreign contribution or any income arising out of it shall not be used for speculative business:Provided further that the Central Government shall, by rules, specify the activities or business which shall be construed as speculative business for the purpose of this section;(b)shall not defray as far as possible such sum, not exceeding twenty percent of such contribution, received in a financial year, to meet administrative expenses:Provided that administrative expenses exceeding fifty per cent. of such contribution may be defrayed with prior approval of the Central Government.
