Section 46(1) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(1)There shall be constituted a Fund to be called the State Clinical Establishment Tribunal Fund and there shall be credited thereto -(a)any grants and loans made to the Tribunal by the State Government under section 45;(b)all proceeds of the attachment received by the Tribunal under sub-section (2) of section 43;(c)all sums received by the Tribunal from such other sources as may be decided upon by the State Government.
