Section 13 in Uttarakhand Medical Council Act, 2002
13. Income and expenditure of the council.
(1)The income of the Council shall consist of:-(a)Registration fees received from the practitioners;(b)Grants received from the Government, if any and(c)Any other sums raised 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 paid to the member of the council and of the Executive Committee;(c)Remuneration paid to the assessors; and(d)Such other expenses as are necessary for performing the duties and discharging the functions under this Act.
