Section 4 in National Housing Bank (Slum Improvement And Low Cost Housing Fund) Regulation, 1993
4. Credit to the Fund.
- The fund shall consist of(i)forty per cent of the amount deposited by any person voluntarily to the National Housing Bank in accordance with the scheme framed under Section 14(hh) of the Act for the purpose of voluntary Deposits (Immunities and Exemptions) Act 1991 (47 of 1991);(ii)all amounts received towards its corpus from Government or any other person;(iii)all amount received for the purpose of the fund by way of loans, gifts, grants, donations, benefactions or otherwise from the Government or any other person in or outside India;(iv)repayments or recoveries in respect of loans and advances or other facilities granted from the fund;(v)income or profits from investments made from the fund;(vi)income accruing or arising to the fund by way of interest or otherwise on account of the application of the fund in accordance with the provision of regulation 5.
