Section 28 in The Orissa Medical Registration Rules, 1965
28.
The Registrar shall receive all fees payable under the Act and shall credit the same to the account of the Council in the Treasury. All fees received by the Council shall go to the Council funds and be utilised for the purposes of meeting, pay, dearness allowance. Provident fund contributions of the Council office shall also be met from the funds so constituted. Any other expenditure not specified in the above items, may also be incurred from the Council funds with the previous approval of the State Government.
