Section 21 in Jammu and Kashmir State Board of School Education Act, 1975
21. Application of Board Fund
Subject to the provisions of this Act, the Board Fund shall be applied as follows :-(i)For payment of charge and expenses incidental to several matters specified in this Act in accordance with the regulations made in this behalf.(ii)For other purposes for which by or under this Act powers are conferred and duties imposed upon by the Board in accordance with the regulations.
