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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(t) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(t)that an endowment fund of not less than Rs. 7,000 shall created in a form approved by the educational officer concerned and no expenditure shall be made out of it without his special permission and that the income from interest, etc. of this amount shall be utilised towards the maintenance of the educational institution and shall be properly accounted in Manager's return;