Section 23 in The Assam Aided Higher Secondary, High and Middle Schools Management Rules, 1976
23.
The following particular duties are assigned to the managing committee :(1)To see that the property of the school does not suffer from preventable causes.(2)To undertake the financial management of the schools to collect authorised subscription to see that the fees are realised and that exemption from payment of fees are not granted except in accordance with the rules in force.(3)To arrange for the maintenance of the school house, furniture and equipments in proper repair and in sufficiency for the enrolment and where their resources are inadequate, to take such steps as are necessary to supplement them by obtaining contributions in money, labour or kind and by applying for grant-in-aid.(4)To grant leave to the teachers subject to the prescribed rules. The grant of leave other than casual leave and the arrangement made to fill the vacancy being reported to the Inspector of Schools in the case of Higher Secondary and High Schools and the Deputy Inspector of Schools, in the case of Middle Schools.(5)To appoint persons in connection with the affairs of the schools, all such appointments being, however, made with the prior approval of the Inspector of Schools and subject to the rules in force.No such approval is necessary in case of appointment of persons in the menial staff.(6)To arrange for half-yearly internal audit of all school funds and verification of stock and furniture, These duties should ordinarily be entrusted to one or two members of the managing committee other than the office bearers and teacher-members. If there is no such member in the Committee competent to take up these duties, the Committee may employ an outsider for the purpose on reasonable payment if funds permit.
