Section 26(1) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(1)The State Board shall have its own Fund, and the following moneys shall be credited thereto, ––(a)fees, royalties and charges (including prescribed penalties) levied by it;(b)grants, assignments, contributions and loans, if any, made to it by the State Government;(c)bequests, donations and endowments, or other contributions, if any;(d)interest on, and sale proceeds of, any securities vested in it;(e)all rents and profits from the property vested in it;(f)other moneys received by or on behalf of it.
