Section 23(1) in The Rajasthan Indian Medicine Act, 1953
(1)The State Government may place a lump sum allotment at the disposal of the Board every year for distribution according to rules made by the State Government to the [Ayurvedic and Unani Tibbi and Naturopathy and Yoga] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] dispensaries, hospital, infirmaries, lying in hospitals, surgical institutions and maternity houses in Rajasthan and other suitable institutions consistent with the aims and objects of this Act.
