(1)There shall be constituted for each local authority an education fund, to which shall be credited,-(a)an annual contribution from the general funds of such local authority not being less than a minimum fixed by the Government in that behalf;(b)all sums granted to such local authority by the Government for the purpose of providing educational facilities within its jurisdiction;(c)all fines and penalties levied within the jurisdiction of such local authority under the provisions of this Act;(d)all income derived from any endowment or other property owned or managed by such local authority for the benefit of education;(e)all tuition fees, if any, collected in educational institutions managed by such local authority;(f)all other sums of money which may be contributed to or received by, such local authority for the purposes of this Act.
