Section 18 in Assam Elementary Education Act, 1962
18. Application of the Fund.
- Except as otherwise provided in this Act, the Elementary Education Fund shall be applied for(i)payment of grants to the local authorities and to the District Councils, as the case may be, for the purpose of elementary education ;(ii)payment of grants to a school authority or other authorities, if any, on specific projects and schemes on elementary education ;Explanation. - 'School Authority' means the Managing Committee or the Head of the Institution or the proprietor, as the case may be ;(iii)payment of salaries of the officers of the State Board, and its office expenses ;(iv)payment of such retirement benefits, gratuities and contributions to the Provident Funds in respect of the officers of the State Board as may be prescribed ;(v)payment of such travelling and other allowances to members and officers of the State Board as may he prescribed; and(vi)payment of any other sums which the State Board is legally liable to pay, or of any other liability as may be prescribed.Note. - The Assistant Secretaries of the State Board shall be deemed to be local authorities under, and for the purpose of this section.
