Section 13(1) in The Bihar Combined Entrance Competitive Examination Act, 1995
(1)The Bihar Combined Entrance Competitive Examination Board shall have fund in which the following shall be deposited:-(i)The sale-proceeds of Prospectus, Application Forms and other materials;(ii)The amount collected from different fees;(iii)The Grants received from time to time from the State Government, the Central Government and other sources;(iv)Other receipts.
