Section 13(2) in The Gujarat Medical Council Act, 1967
(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.
