Section 28 in Assam Elementary Education Act, 1962
28. The fund of the local authority.
(1)As soon as the management of Elementary Education is vested in a District Council or a local authority, the State Government shall constitute a fund for the purposes of elementary education and shall place such amounts out of the said fund as may be necessary at the disposal of the District Council, local authority, the Assistant Secretary of the State Board and the Block Development Officer concerned, subject to such conditions as may be prescribed.(2)In an Autonomous District the said fund shall be deposited in the fund of the District Council but the fund shall be applied for the purposes enumerated in section 30.(3)The Assistant Secretary, the Block Development Officer and the Local Authority shall deposit the amount received under sub-section (1) in a Government Treasury, post Office Savings Bank or any other Bank approved by the Government and shall disburse the same in the manner prescribed.
