Section 48(2) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(2)The following shall form part of, or be paid into the Authority Fund, namely:-(i)all fees, grants, subversions, donations and gifts made by the Central Government, State Government, any local authority, any body whether incorporated or not or any persons; and(ii)all other sums received by or on behalf of the Authority from any source whatsoever;(iii)the fund of the para medical examination Board and nursing examination Board on the date of commencement of this Act.
