Section 25 in The Bombay Secondary School Certificate Examination Act, 1948
25. Fund.
(1)The Board shall have its own Fund and the following moneys shall be placed to the credit thereof:-(a)fees and charges levied by the Board;(b)contribution, if any, paid by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government; and(c)any money received by or on behalf of the Board.(2)The Fund shall be kept in any scheduled bank as defined in the Reserve Bank of India Act, 1934 (II of 1934), or invested in securities authorised by the Indian Trusts Act, 1882 (II of 1982), at the discretion of the Board.
