Section 3 in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Rules, 1997
3. Maintenance of Registers, Accounts and Records.
(1)Every educational institution shall maintain Registers, Accounts and Records as specified in Annexure I to these rules and keep the said Registers, Accounts and Records up-to-date and maintain correct accounts regarding the financial transactions carried on during the academic year showing the various fees collected, grants received, financial assistance from University Grants Commission or University, if any, received, the expenditure incurred towards salary of the staff, maintenance, etc., separately together with all supporting vouchers, etc.(2)Every educational institution shall keep separate accounts for different kinds of transactions, namely, fees collected, grants received, financial assistance received, payments of staff salary, purchase of machinery and equipments, laboratory articles, library books, stationery and other maintenance expenditure incurred.(3)Every educational institution shall keep the registers, accounts and records within the premises of the educational institution. They shall be made available at all reasonable times for the purposes of enquiry or inspection by the authorised officer. He shall be assisted by a team of officials accompanying him during such enquiry or inspection.(4)Accounts maintained by the educational institution together with all vouchers relating to various items of receipts and expenditure shall be preserved by the educational institution upto and until the audit of accounts is over and the objections raised in the audit reports are settled.(5)The authorised officer shall, at all reasonable times, have free access to the books, registers, accounts, records, documents, securities, cash and other property belonging to or in the custody of the educational institutions and may summon any person in possession of, or responsible for the custody of any such books, registers, accounts, records, documents, securities, cash or other property to produce the same at the educational institution office or at the place as specified by the authorised officer.(6)The authorised officer who had made search and inspection of any educational institution under sub-section (1) of section 9 shall send a report with relevant records, to the Director for necessary action.
