Section 24 in Karnataka Secondary Education Examination Board Act, 1966
24. Board 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 Government; and(c)any money received by or on behalf of the Board.(2)The Board Fund shall be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934, or invested in securities authorised by the Indian Trusts Act, 1882 at the discretion of the Board.
