Section 11 in Bihar School Examination Board Act, 1952
11. Examination Fund.
(1)There shall be established for the Board a fund to be called the Bihar School Examination Fund which shall be vested in the Board for the purposes of this Act subject to the provision therein contained.(2)There shall be placed to the credit of the Examination Fund:-(a)all sums allotted to the Board from the Consolidate Fund of the State of Bihar by the State Government and all sums borrowed by the Board for the purposes of carrying out the provisions of this Act and the rules and regulations made thereunder;(b)all money received by or on behalf of the Board including all fees payable and levied under any provisions of this Act and the rules and the regulations made thereunder; and(c)all other sums received by the Board, not included in the preceding clauses.(3)Unless the State Government otherwise directs all sums received on account of the Examination Fund shall be paid into a Government treasury, or into any bank used as a Government treasury, and shall be credited to an account to be called account of the Bihar School Examination Board.
