Section 21 in The West Bengal State Council Of Technical Education Act, 1995.
21. Council Fund.
(1)The Council shall have a Fund to be called the West Bengal State Council of Technical Education Fund to which shall be credited -(a)all sums which may be paid by the State Government under section 19;(b)all fees realised under any of the provisions of this Act;(c)all sums representing income from endowments or from property owned or managed by the Council; and(d)all other sums received by or on behalf of the Council from any other source whatsoever.(2)The Fund shall vest in the Council and shall be under its control and shall be held by it in trust for the purposes of this Act.(3)All moneys payable to the credit of the Fund shall forthwith be paid into the Reserve Bank of India, or the State Bank of India or any branch thereof, or the United Bank of India or any branch thereof, to the credit of the Fund, and all cheques drawn on the Fund shall be signed by the Vice-Chairman or by such other person as he may authorise in writing in this behalf.
