Section 11(2) in The Bihar School Examination Board Act, 1952
(2)There shall be placed to the credit of the Examination Fund:-(a)all sums allotted to the Board from the Consolidate Fund of the State of Bihar by the State Government and all sums borrowed by the Board for the purposes of carrying out the provisions of this Act and the rules and regulations made thereunder;(b)all money received by or on behalf of the Board including all fees payable and levied under any provisions of this Act and the rules and the regulations made thereunder; and(c)all other sums received by the Board, not included in the preceding clauses.
