Section 19(1) in The Punjab School Education Board Act, 1969
(1)There shall be constituted a Fund to be known as the Board Fund to which shall be credited -(a)[ all fees, sale proceeds of text-books, penalties, royalties and charges levied by the Board.] [Substituted by Punjab Act 10 of 1987.](b)all bequests, endowments, donations, grants or contributions made to the Board by the State Government or any other Government, person, body or authority;(c)all rents and profits from the property vested in the Board; and(d)all money received by or on behalf of the Board from any other source.
