Section 18(3) in The Delhi School Education Act, 1973
(3)In every recognised unaided 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.
