Section 28(1) in The Rabindra Mukta Vidyalaya Act, 2001
(1)The [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall have a Fund to be called [the Rabindra Nath State Council of Open Schooling Fund] [Words substituted for the words 'The Rabindra Mukta Vidyalaya Fund' by W.B. Act 13 of 2006.] (hereinafter referred to in this Act as the Fund of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] to which shall be credited -(a)all sums which may be paid by the State Government under section 27;(b)all fees realised under any of the provisions of this Act;(c)all sums representing income from endowments, if any, or from property owned or managed by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.]; and(d)all other sums received by or on behalf of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] from any other source.
