Section 18 in THE RAJASTHAN MADARSA BOARD ACT, 2020
18. Fund.- (1) There shall be established a Fund to be called Madarsa Board Fund,
hereinafter referred to as the 'Fund'.(2)The following moneys shall form part of, and be paid into, the Fund, namely:-(i)any grants received from the State Government or the Central Government;(ii)any trust, bequests, donations, endowments and other grants; and(iii)any other sums received on behalf of the Board.(3)The Fund shall be applied strictly for the purposes of this Act and not otherwise.
