Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983

(1)Out of the total amount of the fees recovered by the Management at the specified standard rates under sub-section (5) of Section 5 of the Act, fifty per cent, will be earmarked to meet the expenses of the institution and the remaining fifty per cent will be deposited with the treasury or sub-treasury by the 30th of every month by adjustment or by challan.