Section 47 in The Orissa Ayurvedic Medicine Act, 1960
47. Objects to which Council Fund may be applied.
- The Council Fund shall be applicable to the following objects, namely :(a)to the payment of debts incurred by the Council for the purposes of this Act;(b)to the payment of the salaries and allowances of the Registrar and of the establishments employed by the Council and the Faculty for the purposes of this Act and to the payment of any Provident Fund contributions to the Registrar and to the members of such establishments;(c)to the payment of the travelling and other allowances of the President and members of the Council and the Chairman and members of the Faculty;(d)to the payment of the travelling and other allowances of the members of the Committees of Boards appointed by the Council or by the Faculty;(e)to the payment of the cost of audit of the Council Fund;(f)to the expenses of any suit or proceeding to which the Council is a party;(g)to any object, which may be declared by the Council at a meeting specially convened for the purpose, by a resolution, in favour of which not less than two-thirds of the members present at such meeting shall have voted, to be an object to which the Council Fund may be applicable; and(h)to the payment of any other expense incurred by the Council or the Faculty in carrying out the provisions of this Act.
