Section 4 in The Nuclear Liability Fund Rules, 2015
4. Operation of Fund.
(1)The Fund shall be managed in accordance with rules and instructions relating to management of Public Accounts of the Central Government for such funds.(2)The payments made by an operator towards the Nuclear Liability Fund shall be credited into the Consolidated Fund of India and then transferred to the Public Account under the Head of Account "MH 8235 General and Other Reserve Fund" following due procedures.(3)As and when a need for payment out of the Nuclear Liability Fund arises, the Central Government shall ascertain the payment to be made and obtain the Parliament's approval for making the payment.
