Section 18 in The Bureau Of Indian Standards Act, 1986
18. Fund
.-(1) There shall be constituted a Fund to be called the Bureau of Indian Standards Fund and there shall be credited thereto-(a)any grants and loans made to the Bureau by the Central Government under section 17;(b)all fees and charges received by the Bureau under this Act;(c)all sums received by the Bureau from such other sources as may be decided upon by the Central Government.(2)The Fund shall be applied for meeting-(a)the salary, allowances and other remuneration of the members, Director-General, officers and other employees of the Bureau;(b)expenses of the Bureau in the discharge of its functions under section 10;(c)expenses on objects and for purposes authorised by this Act.
