Section 48(1) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(1)There shall be constituted a Fund to be called the West Bengal Clinical Establishment Regulatory Commission Fund and there shall be credited thereto-(a)any grants and loans made to the Commission by the State Government under section 47;(b)all proceeds of the attachment received by the Commission under subsection (2) of section 45;(c)all sums received by the Commission from such other sources as may be decided upon by the State Government.
