Section 34 in Himachal Pradesh Para-Veterinary Council Act, 2010
34. Funds of the Council.
- The Council shall establish a fund to be called the fund of the Council to which shall be credited-(a)registration fees from all the Para-veterinarians registered in the Council;(b)any contribution or grant by Central or State Government;(c)the income of the Council from all sources including income from fees and fines;(d)the trust, donations, endowment and other grants, if any; and(e)all other sums received by the Council.
