Section 35(4) in Rajasthan Para-medical Council Act, 2008
(4)The funds of the Council shall be applied to the following objects, namely:-(a)for the repayments of debts incurred by the Council for the purpose of this Act.(b)for the expenses of any suit or legal proceeding to which the Council is a party;(c)for payment of salaries and allowances to the officers and staff of the Council;(d)for the payment of allowances to the office bearers of the Council;(e)for the payment of any expenses incurred by the Council in carrying out the provisions of this Act and the rules and regulations made thereunder; and(f)any other expenses incurred for the promotion and development of Para-medical education, research and training, declared by the Council to be in the general interest of Para-medical education and profession;
