41. Objects to which Homoeopathic Fund may be applied.
- The Homoeopathic Fund shall be applicable to the following objects and in the following order ;(a)to the repayment of debts incurred by the Board for the purposes of this Act;(b)to the payment of the salaries and allowances of the Secretary, Inspectors and of the establishments employed by the Board for the purposes of this Act and to the payment of any provident fund contributions to the Secretary, Inspectors and to the members of such establishments;(c)to the payment of the travelling and other allowances of the President and members of the Board;(d)to the payment of the travelling and other allowances of the members of the Committees appointed by the Board;(e)to the payment of the cost of audit of the Homoeopathic Fund;(f)to the expenses of any suit or proceeding to which the Board is a party;(g)to any object which may be declared by the Board at a meeting specially convened for the purpose, by a resolution in favour of which not less than two-thirds of the members present at such meeting shall have voted, to be an object to which the Homoeopathic Fund may be applicable; and(h)to the payment of any other expense incurred by the Board in carrying out the provisions of this Act.
