- There shall be established a fund to be called the Homoeopathic Fund which shall be vested in the Board and there shall be placed to the credit thereof -(a)all sums allotted to the Board out of the Consolidated Fund of the State by the State Government and all sums borrowed by the Board for the purpose of carrying out the provisions of this Act;(b)all fees received by the Board on account of the registration of Homoeopathic Practitioners [* * *] [Omitted vide Orissa Gazette Extraordinary No. 1113/19-9-1994 - Notification No. 12935-Legislative/19-9-1994-O.A. No. 16 of 1994.] or on account of admission to the examinations held by the Board and licensing of firms for sale of Homoeopathic medicines and drugs and any other fee under this Act;(c)all contributions or subsidies received from any local authority or private persons ; and(d)all sums realized as costs or otherwise under this Act, or rules or regulations framed thereunder, not being fines or penalties.
