Section 18(3) in The Meghalaya School Education Act, 1981
(3)In every recognised unaided school, not being a minority 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 specific purposes ; and(c)any other contributions, endowments, gifts and the like made to the school.
