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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(viii) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(viii)The amount collected by the management by way of grants, donations, interest on endowments, fees from students etc. shall be credited to the accounts of the institution and shall be reflected in annual income and expenditure statement of the institution. All moneys shall be deposited in a PD Account opened for the purpose in the District/Sub-Treasury except money required for immediate disbursement or payment. The institution shall maintain detailed accounts, income wise, in a register.