Section 42 in The Rajasthan Homoeopathic Medicine Act, 1969
42. Homoeopathic Fund.
(1)There shall be established a Homoeopathic Fund, hereinafter referred to as the "Fund".(2)There shall be placed to the credit of the Fund-(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)contribution received from any local authority or any Homoeopathic association, and(d)all sums received by or on behalf of the Board from sources other than those mentioned in the foregoing clauses.(3)The Fund shall be applied for the purpose specified in this Act and for such other purposes and in such manner as may be prescribed.(4)The expenses of the Board shall include the salaries and allowances of the Registrar and the staff appointed by the Board, the fees and allowances paid to the Chairman and members of the Board, the expenses for the conduct of examinations and such other expenses as are necessary for carrying out the purposes of this Act.
