Section 17 in Assam Elementary Education Act, 1962
17. Elementary Education Fund.
(1)A fund hereinafter called the Elementary Education Fund, shall be created and maintained by the State Board.(2)The following shall form part of and be paid into the Elementary Education Fund :-(i)All sums of money that may be in the State Basic Education Fund, constituted under section 11 of the Assam Basic Education Act, 1954 (Assam Act XXV of 1954), on the date on which this Act comes into force ;(ii)such grants as may be made by the State Government to the State Board for the purpose of elementary education ;(iii)all income derived from any endowment or property owned or managed by the State Board for the purposes of this Act; and(iv)all other sums of money that may be received by. the State Board under or for the purposes of this Act.
