Section 16 in Assam Homoeopathic Medicine Act, 1955
16.
(1)The State Government may at its discretion place a lump sum allotment at the disposal of the Board every year for distribution according to rules to the Homoeopathic dispensaries and educational institutions in Assam and other suitable purposes connected with the aims and objects of the Act.(2)The Board shall administer, subject to conditions, any fund placed at its disposal by the State Government for specific purposes.
