Section 37(1) in The Maharashtra State Board of Technical Education Act, 1997
(1)The Board shall have its own Fund, and the following moneys shall be credited thereto :-(a)fees, royalties and charges, including penalties, levied and collected by the Board;(b)grants, assignments, contributions and loans, if any, made to it by the 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, the Board.
