Section 14 in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015
14. Accounts.
(1)An account shall be opened with any Nationalized Bank in Kolkata in the name of the Council and such account shall be operated upon by cheque signed by the Registrar and countersigned by the President, or the Vice-President, if so authorized by the President in writing for acting in his absence.(2)The Registrar shall receive all money payable to the Council. He may at any time retain in his hand a sum not exceeding five,thousand rupees per month to meet current expenditures. The balance shall be lodged in the Bank to the credit of the Council.(3)The Registrar shall immediately bring into account in the General Cash-Book, all money received or spent by the Council.(4)The Registrar may purchase any article not exceeding Rupees one thousand in value for office works on urgent basis which may be approved by the President post-facto. No expenditure exceeding one thousand rupees shall be made by the Registrar without the previous sanction of the President.(5)The Registrar shall in the month of July each year prepare a statement of the income and the expenditure of the preceding financial year and shall place it before the Council.(6)A bill or my other voucher presented as a claim for money shall be received and examined by the Registrar. If the Claim be for a sum not exceeding one thousand Rupees, he may pay it. If the claim be for a sum exceeding one thousand rupees, payment shall not be made until it has been examined and passed by the President.(7)Any money received by the council in advance towards payment of fees shall, if not claimed by the person entitled thereto within a period of three years, be credited at the end of the period to the accounts of the Council.
