Section 23A(2) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(2)The said Fund shall be applied-(a)to make payments in respect of guarantees and indemnities taken over or issued by the Corporation;(b)to meet any liability in respect of the amount referred to in clause (d) of sub-section (1); and(c)to meet the whole or any part of the liability on account of depreciation in assets, contributions to staff and superannuation and other funds, or other expenses incurred or to be incurred by the Corporation, as may be decided by the Board.]
