Section 23 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
23. Payment to the Institute.
- The State Government shall, after appropriation made by law in this behalf, pay to the Institute in each financial year such sums of money required for the functioning and development of the Institute and other such money in such manner as may be considered necessary for the exercise of its powers and discharge of its functions under this Act.
