Section 13(10) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(10)The Member - Convenor of the School Committee shall be responsible for the proper expenditure of the funds. In case, the School Committee passes resolution for the use of funds released by the Government in the manner not prescribed by the Government, the Member - Convenor shall send such resolution to the Inspecting Officer, instead of straight away acting by such resolution. 'File Inspecting Officer then shall clarify whether such resolution is in accordance with the Government Instructions. The clarification issued by the Inspecting Officer in consultation with the District Educational Officer shall be final and the School Committee shall abide by it.
