Section 12 in The Maharashtra Acupuncture System of Therapy Act, 2015
12. Income and expenditure of Council.
(1)The income of the Council shall consist of,-(a)fees received from the practitioners;(b)any other sums, including donations, received by the Council :Provided that, no donation shall be received by the Council from a foreign national, body, agency, institution or Government without the previous approval of the State Government.(2)It shall be competent for the Council to incur expenditure for the following purposes, namely :-(a)salaries and allowances of the Registrar and other staff maintained by the Council ;(b)fees and allowances paid to the Members of the Council and the Executive Committee ;(c)remuneration paid to the assessors ; and(d)such other expenses as are necessary for exercising powers, performing functions and discharging duties under this Act.
