Section 10 in The Science And Engineering Research Board Act, 2008
10. Fund for Science and Engineering Research.
(1)There shall be constituted a Fund to be called the Fund for Science and Engineering Research and there shall be credited to the Fund-(a)any grants and loans made to the Board by the Central Government under section 9;(b)all sums received by the Board including donations from any other source;(c)recoveries made of the amounts granted from the Fund; and(d)any income from investment of the amount of the Fund.(2)The Fund shall be applied for meeting-(a)expenses on the object and for the purposes authorised by this Act;(b)salaries, allowances and other expenses of the members, officers and other employees of the Board;(c)remunerations of the consultants and visiting scientists; and(d)expenses of the Board in the discharge of its functions under this Act.
