Section 14(1) in The Securities and Exchange Board of India Act, 1992
(1)There shall be constituted a Fund to be called the Securities and Exchange Board of India General Fund and there shall be credited thereto—(a)all grants, fees and charges received by the Board under this Act;* * *(aa)* * *(b)all sums received by the Board from such other sources as may be decided upon by the Central Government.
