Section 11(1) in The Punjab Health Systems Corporation Act, 1996
(1)The Corporation shall have its own fund consisting of, -(a)the grants from the Government voted by the State Legislature which shall not be less than the present annual expenditure of the State Government on salaries/medicines, equipment and maintenance of the medical institutions specified in the Schedule appended to this Act and grants received from the Central Government ;(b)loans or grants from the World Bank or other International Financial Institutions or Agencies on such terms and conditions, as may be stipulated and agreed upon ;(c)loans from financial institutions as well as from other medical institutions who might be prepared to collaborate with the Corporation ;(d)all moneys received by or on behalf of the Corporation from public bodies, private bodies or private individuals by way of contributions, grants, gifts or deposits ;(e)all moneys received by or on behalf of the Corporation under the provisions of this Act or any other law for the time being in force, or under any contract ;(f)all proceeds of the disposals of the property by or on behalf of the Corporation ;(g)all rents accruing from any property of the Corporation ; and(h)all interests and profits arising from any investment of or from any transaction in connection with any money belonging to the Corporation.
