Section 33(14) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(14)It shall be the responsibility of the Member - Convenor of the District Education Committee to make proper distribution of amounts from out of the fund. In case, the District Education Committee passes any resolutions for the use of funds released by the Government in the manner not authorised by the Government, the Member - Convenor shall send such resolution to the District Collector instead of straight away acting upon such resolution. The District Collector, then, shall in consultation with the Government clarify whether such resolution is in accordance with the Government instructions issued in that behalf. The clarification so issued by the District Collector, shall be final and shall be acted upon by the District Education Committee.[Explanation: For the purpose of this rule, the District Educational Committee means, District Education Management Committee] [Inserted by G.O. Ms. No. 95, Education (S.E. Prog. II - 2), dated 2-12-2006.].
