Section 30(9) in The Bombay Homoeopathic Practitioners' Act, 1959
(9)An inspector, a member or a visitor shall receive such remuneration to be paid as part of the expenses of the [Council], as may be prescribed by bye-laws under section 35.[(10) The provisions of this section shall be in addition to, and not in derogation of, the relevant provisions in this behalf in the Homoeopathy Central Council Act, 1973.]
