(1)There shall be established a fund to be called the Public Trusts Administration Fund. The Fund shall vest in the Charity Commissioner.(2)The following sums shall be credited to the said Fund, namely(a)fees leviable under section 20;(b)contributions made under section 82;(c)the amount from the funds or the portion thereof credited under section 85;(d)any sum received from a private person;(e)any sum allotted by the State Government or any local authority; and(f)any other sum which may be directed to be credited by or under the provisions of this Act or the Inter-State Corporations Act, 1957,(XXXVIII of 1957.).
