Section 13 in The Gujarat Medical Council Act, 1967
13. Income and expenditure of the Council.
(1)The income of the Council shall consist of:-(a)fees received from the practitioners;(b)grants received from the State Government, if any, and(c)any other suns received by the Council,(2)It shall be competent for the Council to incur expenditure for the following purposes, namely:-(a)salaries and allowances of the Registrar and the staff maintained by the Council;(b)fees and allowances paid to the members of the Council and the Executive Committee;(c)remuneration paid to the assessors; and(d)such other expenses as are necessary for performing the duties and discharging the functions under this Act.
