Section 23(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)The 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, given to it by the State Government;(c)bequests, donations and endowments or other contributions, if any, given to it;(d)interest on, and sale proceeds of securities vested in it;(e)all rents and profits from the property vested in it;(f)other moneys received by it or on behalf of it.
