Section 11(3) in The Bombay Homoeopathic Practitioners' Act, 1959
(3)During any vacancy in the [Council], the continuing members may act as if no vacancy had occurred.[12. Fees and allowances for meetings. - There shall be paid to the President, the Vice-President and other members of the Council and to the members of the Committees, such fees and allowances for attendance at meeting, and such travelling allowances as may from time to time be prescribed by rules.][13. Income and expenditure of Council. - (1) The income of the Council shall consist of,-(a)fees received from the practitioners:(b)fees received from the examinees;(c)any other fees collected by the Council;(d)grants received from the State Government;(e)donations and any other sums received by the Council.
