Section 12(3) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(3)Whenever the funds are released by the Government and Local Bodies for the purpose of School and Adult Education arc credited to the District Education Fund, it shall be the responsibility of the Member - Convenor of the District Education Committee to redistribute it directly to the School Committees in the manner specified in such communication, through Bank cheque within 15 days from the date of receipt of such funds. Any delay in the transfer of the funds shall be held against the Member Convenor concerned.
