Section 33(1) in Central Council of Homoeopathy (General) Regulations, 2018
(1)The President shall exercise such powers and perform such duties as are provided in the Act, the regulations, and standing orders of the Central Council and he shall do such acts as he considers necessary in furtherance of the objects for which the Central Council is established and the President, who shall be the head of the office, shall have the authority to sanction an amount of twenty thousand rupee in each case, and beyond twenty thousand rupee the President may sanction amount as per the recommendations of the concerned committee from the sanctioned budget.
