Section 20(1) in Tripura Board of Secondary Education Act, 1973
(1)The Board shall have a fund to be called the Tripura Secondary Education Board 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 property owned or managed by the Board ; and(d)all other sums received by or on behalf of the Board from any other source whatsoever.
