Section 44 in The U.P. Homoeopathic Medicine Act, 1951
44. Homoeopathic Fund.
- There shall be established a Homoeopathic Fund and there shall be placed to the credit thereof-(a)grants and loans received from the State Government;(b)all fees received by the Board on account of registration of homoeopaths and admission to the Board's examinations;(c)contributions received from any local authority or any Homoeopathic Medical Association; and(d)all sums received by or on behalf of the Board from sources other than those mentioned in the foregoing clauses.
