Section 15(1) in The Hindi Sahitya Sammelan Act, 1962
(1)The sammelan shall maintain a Fund to which shall be Credited--(a)all fees and other charges received by the Sammelan ;(b)all moneys received by the Sammelan by way of grants, gifts, donations, benefactions, bequests or transfers ; and(c)all moneys received by the Sammelan in any other manner or from any other source.
