Section 43 in The Rajasthan Homoeopathic Medicine Act, 1969
43. Custody and operation of Fund.
(1)The Homoeopathic Fund shall be kept in a scheduled bank and shall be operated upon by such person or persons and in such manner as may be prescribed.(2)To defray the current expenses of the Board such sum as the State Government may deem sufficient may be kept with the Registrar by way of imprest money.
