Section 15(1) in The Rajiv Gandhi Science And Technology Commission Act, 2004
(1)The Commission shall maintain a Fund to which shall be credited—(a)all moneys provided by the State and the Central Governments;(b)all fees, royalties and other charges received by the Commission;(c)all moneys received by the Commission by way of grants, gifts, endowments, donations, benefactions, bequests or transfers; and(d)all moneys received by the Commission in any other manner or from any other source.
