Section 23 in The Rajasthan Indian Medicine Act, 1953
23. Allotment of funds and their control.
(1)The State Government may place a lump sum allotment at the disposal of the Board every year for distribution according to rules made by the State Government to the [Ayurvedic and Unani Tibbi and Naturopathy and Yoga] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] dispensaries, hospital, infirmaries, lying in hospitals, surgical institutions and maternity houses in Rajasthan and other suitable institutions consistent with the aims and objects of this Act.(2)The State Government may likewise place at the disposal of the Board any sum or sums earmarked for specific purposes, and the Board shall administer them for those purposes only and subject to the conditions, if any, laid down by the State Government.
