Section 46 in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
46. National Allied and Healthcare Fund.—
(1)There shall be constituted a Fund to be called the National Allied and Healthcare Fund and there shall be credited thereto—(a)all Government grants, fees received by the Commission;(b)all sums of money received by the Commission by way of grants, benefactions, bequests and transfers; and(c)all sums of money received by the Commission in any other manner or from any other sources as may be prescribed by the Central Government.(2)The fund referred to in sub-section (1) shall be applied for the expenses of the Commission incurred in discharge of its functions and purposes of this Act in such manner as may be prescribed by the Central Government.
