Section 37(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
(2)The following shall form part of, or paid into, the Board's Fund:-(a)all contributions, assignments, loans, grants by the Government, the Central Government and the University Grants Commission, if any;(b)all income of the Board from any source whatsoever including income from fees, royalties and charges levied by the Board;(c)all income or moneys from trusts, bequests, donations and endowments or other contributions, if any;(d)interest on, and sale proceeds of any securities vested in the Board;(e)any sums borrowed from the banks or other financial institutions, with the permission of the Government; and(f)other moneys received by or on behalf of the Board.
