Section 26 — Fund of Institute.

(1) The Institute shall maintain a Fund to which shall be credited-- (a) all monies provided by the Central Government; (b) all fees and other charges levied and collected by the Institute; (c) all monies received by the Institute by way of grants, gifts, donations, benefactions, bequests or transfers; and (d) all monies received by the Institute in any other manner or from any other source. (2) All monies credited to the Fund shall be deposited in such banks or invested in such manner as may be decided by the Executive Council. (3) The Fund shall be applied towards meeting the expenses of the Institute including expenses incurred in the exercise of its powers and discharge of its duties under this Act.

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