Section 46(3) in The Bihar Intermediate Education Council Act, 1992
(3)To maintain a fund in which the following amounts shall be deposited :-(a)All amounts received from the Government of India, the State Government or the Council and from any other Body or authority.(b)All such amounts as are received from grants, subscriptions, donations, endowments, Will or transfer;(c)All such amounts as are received from fees of the Institution or students fund or any amount received from any other course or manner.
