Section 30(1) in The Bihar Intermediate Education Council Act, 1992
(1)The Council shall have its own funds to be called as Bihar Intermediate Council Fund in which the following amount shall be credited. -(a)All amounts received from the State Government under Section 30;(b)All loans taken by the Board under Section 31;(c)All kind of fees and other receipts received under the provisions of this Act.(d)Income to the Council from bequest, gift endowment, trust and other kinds of property; and(e)All amounts received by or on behalf of the Council.
