(2)There shall be credited to the Fund the following, namely:-(a)all monies provided by the Central Government;(b)all fees and other charges received from mediation service provider, mediation institutes or bodies or persons;(c)all monies received by the Council in the form of donations, grants, contributions and income from other sources;(d)grants made by the Central Government or the State Government for the purposes of the Fund;(e)amounts deposited by persons as contributions to the Fund;(f)amounts received in the Fund from any other source; and(g)interest on the above or other income received out of the investment made from the Fund.
