Section 42(2) in The Rajasthan Homoeopathic Medicine Act, 1969
(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.
