Section 46 in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
46. Establishment of Fund by State Government.
(1)There shall be constituted a Fund to be called the State Clinical Establishment Tribunal Fund and there shall be credited thereto -(a)any grants and loans made to the Tribunal by the State Government under section 45;(b)all proceeds of the attachment received by the Tribunal under sub-section (2) of section 43;(c)all sums received by the Tribunal from such other sources as may be decided upon by the State Government.(2)The Fund shall be applied for meeting-(a)the salary, allowances and other remuneration of Chairperson, Members, Secretary, Officers and other employees of the Tribunal;(b)the expenses of the Tribunal in discharge of its functions under section 40;(c)the expenses on objects and for purposes authorized by this Act;(d)the payment of compensation out of the sell proceeds under sub-section (2) of section 43.(3)The State Government may, in consultation with the Comptroller and Auditor- General of India, notify the manner of applying Fund for meeting the expenses specified in clause (b) or clause (c) of sub-section (2).
