Section 33 in The Karnataka Homeopathic Practitioners Act, 1961.
33. Income and expenses of the Board
(1)The income of the Board shall consist of,-(a)fees received from practitioners and examinees;(b)the fees, if any, collected by the Court;(c)grants received from the Government;(d)donations and other sums received by the Board.(2)The expenses of the Board shall include the salaries and allowances of the Registrar, the staff appointed by the Board including Inspectors, and fees and allowances paid to members of the Board and the Court, expenses for the conduct of examinations and such other expenses as are necessary for carrying out the purposes of this Act. The State Government may also direct the Board to pay such other expenses to the Court as it thinks fit.
