Section 60 in The Orissa Veterinary Practitioners Rules, 1976
60. Annual grants by the State Government.
(1)The annual grant that may be made by the State Government to the Council for the proper discharge of the functions of the Council shall, in no case, exceed the difference between the total expenditure and the income of the Council.(2)All applications for grant from the State Government shall be made by the Registrar on behalf of the Council after obtaining the permission of the Council. Each such application shall, invariably accompany a statement of estimated expenditure and the income of the Council and the audit report of the Council for the previous years :Provided that for the grant for the financial year in which the Council is constituted for the first time, it shall not be necessary to submit the audit report of the Council.(3)The grant that may be sanctioned by the State Government shall be drawn by the Registrar of the Council and credited to the Veterinary Council Fund.(4)There shall be maintained a Register of Grant that may be made by the State Government, showing the amount sanctioned, date of drawal, amount of expenditure incurred, and the balance, if any at the end of the financial year.
