Section 23 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
23. Financial Resources of School Management Committee.
(1)The Financial resources of the School Management Committee may be obtained from the following-(i)Grant received from Government, School grant, Maintenance grant, grant for school building and other grants provided by the Government;(ii)Grant received from NGO's or local bodies;(iii)Voluntary donations by the parents/Community; And(iv)Grant/Fee received from the fairs and from other community purposes.(2)The materials purchased by the School Management Committee for the development of the school shall be purchased under the prevalent procurement rules of the State Government.(3)The Annual accountings of the School Management Committee shall be presented by the member secretary before the meeting of the General Body and shall be provided for social audit and general/special audit done by the authorised agency nominated by the Government.(4)A separate account of the School Management Committee grant shall be opened in a Bank, operated through the joint signature of Chairperson and Member Secretary. In case of the shifting/changing of Chairperson and Member Secretary the signature of the new Chairperson and Member Secretary shall be informed to the Bank accordingly.
