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State of Madhya Pradesh - Section

Section 36 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

36. Objects to which fund to Council shall be applied.

- The fund of the Council shall he applicable to the following objects, namely :-
(a)to the repayments of debts incurred by the Council for the purposes of this Act and the Rules and Regulations made thereunder;
(b)to the expenses of any suit or legal proceedings to which the Council is a party;
(c)to the payment of salaries and allowances to the officers and servants of the Council;
(d)to the payment of allowances to the office bearers of the Council;
(e)to the payment of any expenses incurred by the Council in carrying out the provisions of this Act and the Rules and Regulations made thereunder;
(f)any other expenses incurred for the promotion and development of Paramedical Education, research and training, declared by the Council to be in the general interest of paramedical profession.