Section 12(2) in The Maharashtra Acupuncture System of Therapy Act, 2015
(2)It shall be competent for the Council to incur expenditure for the following purposes, namely :-(a)salaries and allowances of the Registrar and other staff maintained by the Council ;(b)fees and allowances paid to the Members of the Council and the Executive Committee ;(c)remuneration paid to the assessors ; and(d)such other expenses as are necessary for exercising powers, performing functions and discharging duties under this Act.
