Section 16 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
16. Moneys to be deposited in the State Bank of India.
(1)An account shall be opened in the State Bank of India in the name of the council and all moneys of the council shall, subject of sub-rule (2), be deposited in that Bank.(2)The registrar shall receive all moneys payable to the council. He shall not retain in his hands any sum exceeding Rs. 100 (Rupees one hundred only), the balance being deposited in the State Bank of India to the credit of the council.
