(1)There shall be constituted a fund to be called the Antarctic Fund and there shall be credited thereto,—(a)all fees received for grant of permit and charges collected for Antarctic related activities under this Act;(b)any grant or loans that may be made by the Central Government for the purposes of this Act; and(c)any grant or loans that may be made by any institution for the purposes of this Act.(2)The fund shall be applied towards the welfare of Antarctic research work and protection of Antarctic environment.(3)The Committee shall maintain and administer the fund in such manner as may be prescribed.
