Section 12 in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
12. Depositing fees.
(1)Out of the total amount of the fees recovered by the Management at the specified standard rates under sub-section (5) of Section 5 of the Act, fifty per cent, will be earmarked to meet the expenses of the institution and the remaining fifty per cent will be deposited with the treasury or sub-treasury by the 30th of every month by adjustment or by challan.(2)The Principal/Head Master of the institution shall maintain a correct account of the fees and a statement of the income accrued from the fees and the amount of the fees deposited with the treasury shall be prepared every month by the Principal/Headmaster of the institution in Form V. This Statement of fees (in Form V) shall be enclosed in duplicate with the pay bill of the salary month immediately following the month in which the fees that have been shown in the statement, were collected. When pay bills and cheques are submitted to the Education Officer in accordance with the provisions contained in Rules 9 and 10, he shall examine the statement of fees along with the pay bills and he shall after satisfying himself that fifty per cent of the amount of fees collected in the month concerned has been deposited with the Treasury/Sub-Treasury according to the provisions contained in sub-section (3) of Section 5, sign one copy of the fees statement (in Form V) and return it to the Principal/Headmaster of the institution. The Education Officer shall retain one copy of the fees statement (in Form V) in his office. The Headmaster of the Private Primary Schools, wherein fees are not collected, shall record in the place specified in Form V to that effect, but even if fees are not collected, it will be necessary to enclose the statement of fees with the pay bills according to this rule and to take other actions indicated in this sub-rule in relation thereto.(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.(4)If the Education Officer is satisfied that the person authorised by the governing body of the Institution does not collect the fees regularly, he shall direct the President, Secretary or the person authorised that the fees should be collected regularly. If the collection is not made in accordance with the direction, the Education Officer shall report the matter to the officer specified by the State Government under the proviso to sub-section (2) of Section 37 of the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 as amended by the Schedule of the Act for taking necessary action.(5)The account of the amount retained by the institution, after depositing 50 per cent of the amount of fees with the Treasury/Sub-Treasury, shall be maintained separately. The Principal/Headmaster shall be responsible for maintaining this account.
