Section 45(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)There shall be formed a fund to be called the Council Fund and there shall be placed to the credit thereof-(a)all sums received by the Council and the Faculty as donations and grants including allotments from the Consolidated Fund of the State;(b)all sums received as fees on account of registration of practitioners and admission to the Faculty's examinations and licensing of firms for sale of Ayurvedic drugs under this Act and any other fees received under any of the provisions of this Act or rules or regulations or bye-laws made thereunder; and(c)all sums received or recovered by the Council and the Faculty on any other account.
