Section 40(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(1)There shall be constituted a fund to be called “the National Commission Fund for Homoeopathy” and there shall be credited thereto—(a)all Government grants, fees, penalties and charges received by the Commission and the Autonomous Boards;(b)all sums received by the Commission from such other source as may be decided by it.
