Section 14 — Fund.

(1) There shall be constituted a Fund to be called the Securities and Exchange Board of India General Fund and there shall be credited thereto--- (a) all grants, fees and charges received by the Board under this Act; 1 *** 2 * * * * * (b) all sums received by the Board from such other 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 the members, officers and other employees of the Board; (b) the expenses of the Board in the discharge of its functions under section 11; (c) the expenses on objects and for purposes authorised by this Act.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›