Section 39 in The Petroleum And Natural Gas Regulatory Board Act, 2006
39. Fund .-(1) There shall be constituted a Fund to be called the Petroleum and Natural Gas Regulatory Board Fund and there shall be credited thereto-
(i)all grants, fees, penalties and charges received by the Board under this Act; and(ii)all sums received by the Board from such other sources as may be approved by the Central Government.(2)The Fund shall be applied for making payments towards-(i)the salaries and allowances payable to the Chairperson and other members and the administrative expenses including the salaries, allowances and pensions payable to the officers and employees of the Board;(ii)the expenses incurred or to be incurred in carrying out the provisions of this Act.(3)The Central Government shall-(i)constitute a committee consisting of such persons as it thinks fit to recommend to that Government the budgetary requirements of the Board for salaries, allowances and all other expenses; and(ii)fix the budgetary ceiling of the Board on the basis of the recommendations of the committee.
