(1)The State Government may place a lump sum allotment at the disposal of the Board every year for distribution according to rules to the Homoeopathic dispensaries and institutions in the State imparting instruction in Homoeopathy or carrying on any other activity connected with the aims and objects of the Act.(2)The Board shall administer, subject to any general or special orders of the State Government, any funds placed at its disposal by the State Government for specific purposes.
