Section 70(1) in The West Bengal Primary Education Act, 1973
(1)Every Primary School Council shall have a fund to be called the Primary School Council Fund to which shall be credited -(a)all sums granted by the State Government or the Board for the payment of grants for primary education ;(b)all sums granted by the State Government or the Board for the maintenance of primary schools and for payment to the teachers and other staff in primary schools;(c)all sums granted by the State Government or the Board for scholarships for children in primary schools;[* * * * * * * * * * * * * *] [[Clause (d) omitted by W.B. Act 19 of 2004, which was as under :-'(d) the proceeds of the education cess levied under this Act within its areas;'.]](e)all sums representing income from endowments or from property owned or managed by the Primary School Council;(f)the amount of all fines and penalties imposed under this Act other than fines and penalties levied by Magistrates;(g)all school fees and fines, if any, collected in primary schools maintained by the Primary School Council; and(h)all other sums received by the Primary School Council from any other sources whatsoever.
