(3)Any scheme notified by the Central Government under sub-section (1), may be-(a)wholly funded by the Central Government; or(b)partly funded by the Central Government and partly funded by the State Government; or(c)wholly funded by the contributions of the aggregators; or(d)partly funded by the Central Government, partly funded by the State Government and partly funded through contributions collected from the beneficiaries of the scheme or the aggregators, as may be specified in the scheme framed by the Central Government; or(e)funded from corporate social responsibility fund within the meaning of Companies Act, 2013 (18 of 2013); or(f)any other source.
