Section 17(2) in Jharkhand Academic Council Act, 2002
(2)There shall be placed to the credit of the Jharkhand Academic Council Fund:-(a)all money received by or on behalf of the Council including all fees payable and levied under any provision of this Act and rules and the regulations made thereunder;(b)all sums borrowed by the Council tor the purposes of carrying out the provisions of this Act and the rules and regulation made thereunder; and(c)all other sums received by the Council, not included in the preceding clauses.
