Section 39(1) in The National Dental Commission Act, 2023
(1)There shall be constituted a fund to be called "the National Dental Commission Fund" which shall form part of the public account of India and there shall be credited thereto—(a)all fees, penalties and charges received by the Commission and the Autonomous Boards;(b)all sums received by the Commission from such other sources as may be decided by it.
