Section 19 in Tripura Board of Secondary Education Act, 1973
19. Government grants to the Board.
(1)The State Government may, after considering the Budget estimates, the accounts of the Board and such other reports as it may call for, make such annual and periodical grants to it as it may think fit.(2)To enable the Board to function effectively as soon as it is constituted, and any time thereafter, the State Government may make such grants to the Board as it may think necessary.
