Section 41 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
41. Electropathic Fund.-(1) There shall be established a Fund to be called
Electropathic Fund, hereinafter referred to as the ‘Fund’.(2)There shall be placed to the credit of the Fund -(a)grants and loans received from the State Government;(b)all fees received by the Board on account of registration of Electropathsand admission to the Board’s examinations;(c)contribution received from any local authority or any Electropathicassociation; and(d)all sums received by or on behalf of the Board from sources other thanthose mentioned in the foregoing clauses.(3)The Fund shall be applied for the purpose specified in this Act and for suchother purposes and in such manner as may be prescribed.(4)The expenses of the Board shall include the salaries and allowances of theRegistrar and the staff appointed by the Board, the fees and allowances paid to theChairperson and members of the Board, the expenses for the conduct of examinationsand such other expenses as are necessary for carrying out the purposes of this Act.
