Section 11 in The Gujarat Veterinary Practitioners Act, 1969
11. Income and expenditure of the Council.
(1)The income of the Council shall consist of-(a)fees received from veterinary practitioners;(b)grants received from the State Government, if any; and(c)any other sums received by the Council.(2)It shall be competent for the Council to incur expenditure for the following purposes, namely:(a)salaries and allowance of the Registrar and the other staff maintained by the Council;(b)fees and allowances paid to the members of the Council;(c)such other expenses as are necessary for performing its duties and functions under this Act.
