Section 22 in Bihar School Examination Board Act, 2019
22. Fund of Board.
(1)There shall be established a fund for the Board which shall be vested in the Board for the purposes of this Act, subject to the provisions contained therein, to be called the Fund of Board.(2)There shall be placed to the credit of the Fund of Board -(a)all sums allotted to the Board from the Consolidated Fund of the State of Bihar by the Government and all sums borrowed by the Board for the purposes of carrying out the provisions of this Act and the Rules and Regulations made thereunder;(b)all money received by or on behalf of the Board including all fees payable and levied under any provisions of this Act and the Rules and the Regulations made thereunder; and(c)all other sums received by the Board, not included in the preceding clauses.(3)The sums received on account of Fund of Board shall be kept in any scheduled commercial bank/banks (approved by the Reserve Bank of India) and shall be credited to account to be called the Account of the Bihar School Examination Board.
