Section 64 in Central Council of Homoeopathy (General) Regulations, 2018
64. Bankers of Central Council.
- The Bankers of the Central Council shall be the local branch of the State Bank of India or any Nationalised Bank or any other Bank authorised by the Central Government in this behalf.(2)All funds of the Central Council shall be paid in to its account with any of the Bank referred to in sub-regulation (1) and shall be withdrawn by means of cheques jointly signed by the President or in his absence Vice-President and the Registrar.
