Section 28(3) in Puducherry School Education Act, 1987
(3)In every recognised unaided school, there shall be a fund, to be called the "Recognised Unaided School Fund", and there shall be credited thereto income accruing to the school by way of -(a)fees,(b)any charges and payments which may be realised by the school for other specified purposes, and(c)any other contributions, endowments, gifts and the like.
