(1)The income of the Council shall consist of-(a)registration fees received from the practitioners;(b)grants received from the Government, if any; and(c)any other sums raised by the Council.(2)It shall be competent for the Council to incur expenditure for the following purposes, namely:-(i)salaries and allowances of the Registrar and the staff maintained by the Council;(ii)fees and allowances paid to the members of the Council and of the Executive committee;(iii)remuneration paid to the assessors; and(iv)such other expenses as are necessary for performing the duties and discharging the functions under this Act.
