38. Fund.- (1) The Board shall have its own fund and the following moneys shall be placed to the credit thereof-
(a)the fees received under section 24;(b)all contributions paid to the Board under section 25; and(c)seventy-five per cent of the annual contributions paid to the Board under section 31.(2)The balances of the fund and the interest accruing thereon shall be expended by the Board in such manner and for such purposes as may be prescribed.
