Section 13(2) in The Foreign Contribution (Regulation) Act, 2010
(2)Every person whose certificate has been suspended shall—(a)not receive any foreign contribution during the period of suspension of certificate:Provided that the Central Government, on an application made by such person, if it considers appropriate, allow receipt of any foreign contribution by such person on such terms and conditions as it may specify;(b)utilise, in the prescribed manner, the foreign contribution in his custody with the prior approval of the Central Government.
