Section 5(1) in The National Small Savings Fund (Custody and Investment) Rules, 2001
(1)The fund shall have the following receipts :-(a)Deposits or payments or subscriptions or repayments of loans and interest by subscribers into the Small Savings Schemes;(b)Amount realised on discharge of investments made from the Fund into the Central and State Government securities;(c)The interest received on investment made from the Fund into the Central and State Government securities; and(d)Other receipts, grants and/or contributions received from the Central and/or State Governments, if any.
