Section 42(1) in National Medical Commission Act, 2019
(1)There shall be constituted a fund to be called "the National Medical Commission Fund" which shall form part of the public account of India and there shall be credited thereto -(a)all Government grants, fees, penalties and charges received by the Commission and the Autonomous Boards;(b)all sums received by the Commission from such other sources as may be decided by it.
