(1)The income of the Council shall consist of-(a)fees received from the practitioners;(b)fees received from the examinees;(c)any other fees collected by the Council;(d)grants received from the Government; and(e)donations and other sums received by the Council.(2)It shall be competent for the Council to incur expenditure for the following purposes, namely:-(a)salaries and allowances of the registrar and the other staff maintained by the Council;(b)fees and allowances paid to the members of the Council;(c)fees and allowances paid to the members of Examination Committee appointed under sub-section (2) of section 27 and to members of the boards of studies and of committees appointed under clause (p) of subsection (1) of section 15;(d)salaries and allowances of Inspectors;(e)remuneration paid to paper-setters, examiners, moderators and other person appointed by the Council for the conduct of examinations;(f)other expenses for the conduct of examinations; and(g)such other expenses as are necessary for performing its duties and functions under this Act.
