Section 15 in International Financial Services Centres Authority Act, 2019
15. Fund of Authority.
(1)There shall be constituted a Fund to be called the International Financial Services Centres Authority Fund and there shall be credited thereto -(a)all grants, fees and charges received by the Authority under this Act; and(b)all sums received by the Authority from the sources as may be decided upon by the Central Government.(2)The Fund shall be applied for meeting -(a)the salaries, allowances and other remuneration of Members, officers and other employees of the Authority; and(b)other expenses incurred by the Authority in connection with the discharge of its functions and for the purposes of this Act.
