Section 222(1) in Insolvency And Bankruptcy Code, 2016
(1)There shall be constituted a Fund to be called the Fund of the Insolvency and Bankruptcy Board and there shall be credited thereto-(a)all grants, fees and charges received by the Board under this Code;(b)all sums received by the Board from such other sources as may be decided upon by the Central Government;(c)such other funds as may be specified by the Board or prescribed by the Central Government.
