Section 51(1) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
(1)There shall be constituted a Fund to be called the State Allied and Healthcare Council Fund and there shall be credited thereto—(a)all sums of money received from the State Government;(b)all sums of money received by the State Council by way of grants, fees, benefactions, bequests and transfers; and(c)all sums of money received by the State Council in any other manner or from any other source as may be decided by the State Government.
