Section 36 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
36. Objects to which fund of the Council shall be applied.
- The fund of the Council shall be applicable to the following objects, namely :-(a)to the repayment of debts incurred by the Council for the purposes of this Act and the Rules and Regulations made thereunder;(b)to the expenses of any suit or legal proceeding in which the Council is a party;(c)to the payment of salaries and allowances to the officers and servants of the Council;(d)to the payment of allowances to the office-bearers of the Council;(e)to the payment of any expenses incurred by the Council in carrying out the provisions of this Act and the Rules and Regulations made thereunder;(f)any other expenses incurred for the promotion and development of paramedical education, research and training, declared by the Council to be in the general interest of paramedical profession.
