(1)The income of the Council shall consist of -(a)fees received under this Act or the rules or by-laws made thereunder;(b)grants received from the State Government, if any; or(c)any 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 staff maintained by the Council;(b)fees and allowances to be paid to the members of the Council and other person mentioned in section 13;(c)remuneration to be paid to the examiners and other persons appointed by the Council for the conduct of the examinations;(d)such other expenses as are necessary for performing its duties and discharging its functions under this Act, or the rules or by-laws made thereunder.
