Section 15 in The Foreign Contribution (Regulation) Rules, 2011
15. Custody of foreign contribution in respect of a person whose certificate has been cancelled.
(1)The amount of foreign contribution lying unutilised in the exclusive foreign contribution bank account of a person whose certificate of registration has been cancelled shall vest with the banking authority concerned till the Central Government issues further directions in the matter.(2)If a person whose certificate of registration has been cancelled transfers/has transferred the foreign contribution to any other person, the provisions of sub-rule (1) of this rule shall apply to the person to whom the fund has been transferred.
