Section 12(3) in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
(3)When the statement of fees (in Form V) is submitted to the Education Officer alongwith pay bills in the first month of the financial year, the Education Officer shall ensure whether the arrears of the fees of the preceding financial year have been recovered and deposited with the treasury/sub-treasury by the 30th of last month of the preceding year by challan or not. If the arrears of the fees are not deposited by the Management of the institution within the prescribed period with the Treasury/Sub-Treasury, the Education Officer shall issue a notice in Form VI to the Management of the institution, wherein the Management shall be required to deposit the requisite amount with the treasury/sub-treasury within 20 days from the date of receipt of the notice. If the Management fails to deposit the arrears of the fees with the treasury/sub-treasury within the prescribed period, the Education Officer shall issue a revenue, recovery certificate regarding the amount and make an application to the Tahsildar for recovery. The Tahsildar shall complete the action of recovering the amount within six months from the date of the issue of the revenue recovery certificate. The amount of the fees thus recovered as arrears of land revenue shall be got deposited with the treasury/sub-treasury by adjustment or by challan.
