Section 38 in The Petroleum And Natural Gas Regulatory Board Act, 2006
38. Grants by Central Government .-The Central Government may, after due appropriation made by Parliament by law in this behalf, make to the Board grants of such sums of money as are required to pay salaries and allowances payable to the Chairperson and the other members and the administrative expenses including the salaries, allowances and pensions payable to the officers and employees of the Board.
