Section 25(1) in New Delhi International Arbitration Centre Act, 2019
(1)The Centre shall maintain a Fund to which shall be credited, -(a)all monies provided by the Central Government;(b)all fees and other charges received during or in connection with the arbitration, conciliation, mediation or other proceedings;(c)all monies received by the Centre for the facilities provided by it to the parties;(d)all monies received by the Centre in the form of donations, grants, contributions and income from other sources; and(e)the amount received from the investment income.
