(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 being utilised for the purposes of this Act.

(2) The Commission may spend such sums as it thinks fit for per- forming the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub- section (1).