Section 12(2) in The Maharashtra Medical Practitioners Act, 1961
(2)It shall be competent for [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 14(a)(i)] to incur expenditure for the following purposes, namely :-(a)salaries and allowances of the Registrar and the staff [including the Inspectors] [These words were inserted by Maharashtra 23 of 1982, Section 14(b)(ii).] maintained by [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 14(a)(i)];(b)fees and allowances paid to the members of [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 14(a)(i)], [or a committee [(including a board of studies)] [This portion was inserted by Maharashtra 19 of 1962, Section 3.] thereof or of the appellate authority referred to in sub-section (7) of section 17];(b1)[ remuneration paid to paper setters, examiners, moderators and other persons appointed by the Council for the conduct of examinations; [These clauses were inserted by Maharashtra 23 of 1982, Section. 14(b)(iv).](b2)other expenses for the conduct of examinations;](c)such other expenses as are necessary for performing its duties and functions under this Act.
