LexSection 16 — Grants by Central Government.
The Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021
(1) The Central Government shall, after due appropriation made by Parliament by law in this behalf, pay to the Commission by way of grants such sums of money as the Central Government may think fit for being utilised for the purposes of this Act. (2) The Commission may spend such sums as it thinks fit for performing the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1).Open in Lexace · Ask the AI about this section