Section 30 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
30. Allotments to Divisional Boards.
The State Board shall pay from time to time to each Divisional Board such sums as the State Board may determine for enabling the Divisional Board to discharge the duties and functions imposed on it by or under this Act or for completion of works or development schemes within its jurisdiction, which are not inconsistent with this Act.
