Section 32 in The West Bengal Primary Education Act, 1973
32. West Bengal Board of Primary Education Fund.
(1)The Board shall have a Fund to be called the West Bengal Board of Primary Education Fund to which shall be credited -(a)all sums which may be paid by the State Government;(b)all sums representing income from endowments or from property owned or managed by the Board; and(c)all other sums received by or on behalf of the Board from any other source whatsoever.(2)The Fund shall vest in the Board and shall be under its control and shall be held by it in trust for the purposes of this Act.(3)All monies payable to the credit of the Fund shall forthwith be paid into the Reserve Bank of India [or into the State Bank of India or any branch thereof] [Words inserted by W.B. Act 19 of 1994.] to the credit of the Fund, and all cheques drawn on the Fund shall be signed by the President or by such other persons as he may authorize in writing in this behalf.(4)The Fund shall be maintained, administered and used in the manner prescribed.
