Section 48 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
48. Establishment of fund by the State Government.
(1)There shall be constituted a Fund to be called the West Bengal Clinical Establishment Regulatory Commission Fund and there shall be credited thereto-(a)any grants and loans made to the Commission by the State Government under section 47;(b)all proceeds of the attachment received by the Commission under subsection (2) of section 45;(c)all sums received by the Commission from such other sources as may be decided upon by the State Government.(2)The Fund shall be applied for meeting-(a)the salary, allowances and other remuneration of Chairperson, the Vice- Chairperson, Members, Officers and other employees of the Commission;(b)the expenses of the Commission in discharge of its functions;(c)the expenses on objects and for purposes authorized by this Act;(d)the payment of compensation out of the sale proceeds under sub-section (2) of section 45.(3)The State Government may, in consultation with the Comptroller and Auditor General of India, notify the manner of applying Fund for meeting the expenses specified in clause (b) or clause (c) of sub-section (2).
