Section 35 in Himachal Pradesh Para-Veterinary Council Act, 2010
35. Objects to which fund of Council shall be applied.
- The fund of the Council shall be applied-(a)to the repayments of debts incurred by the Council for the purpose of this Act and the rules and regulations made thereunder;(b)to the expenses of any suit or legal proceedings to which the Council is a party;(c)to the payment of salary and allowances to the officers and servants of the Council;(d)to the payment of allowances to the office bearers of the Council;(e)to the payment of any expenses incurred by the Council in carrying out the provisions of this Act and the rules and regulations made thereunder; and(f)to any other expenses incurred for the promotion and development of Para-veterinary education, research and training, declared by the Council to be in the general interest of Para-veterinary profession.
