Section 29 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
29. Constitution and operation of Municipal. Education Fund:
(1)As soon as may be, but not later than 15 days from the date of. its constitution, each Municipal Education Committee shall open a bank account in any of the Nationalised bank for operation of the Municipal Education Fund. The account shall be jointly operated by the Member - Convenor i.e., the Municipal Commissioner and a nominee of the District Collector.(2)All the grants - in - aid for education and grants for educational infrastructure in the Municipal schools shall be released directly by the District Educational Officer to the concerned Municipal Education Committee.(3)All funds allocated and provided for School Education in the Municipal Budget shall be drawn and credited to the Municipal Education Fund every quarter.(4)The Municipal Education Committee members shall strive to get donations from the general public or from the philanthropic agencies for strengthening of the educational infrastructure and deposit the same in the account after issuing receipt in the Form IV.(5)The grant for the salaries of the teachers shall be utilised only for the purpose for which it is released. Any diversion of such a grant shall entail disciplinary action against the Municipal Commissioner and nominee of the District Collector.(6)There shall be a review meeting of all the teachers on the last working day of every month. After the review is completed, the review report shall be placed before the next meeting of the Municipal Education Committee.(7)The Municipal Education Committee on receipt of funds shall distribute the same among the School Committees as per their requirement and as per the Government directions. Under no circumstances the Municipal Education Committee shall incur expenditure on such fund directly.(8)The Municipal Education Committee shall prepare an Annual Action Plan, which shall be finalised as soon as it is convened or in the month of July each year whichever is earlier.(9)The fund shall not be used for purposes other than that specified in the Act or entrusted to the Committee by the Government.(10)Utilisation of fund for activities not provided in the Act or in the rules or in contravention of Government direction calls for action as provided for in Section 18(2) of the Act apart from action under relevant laws in force as may be applicable.(11)All operations of the fund shall be made by way of cheque/DD only.(12)All the funds as soon as they are received, shall be entered in the appropriate register and deposited in a single account.(13)No expenditure shall be made without a resolution of the Municipal Education Committee duly recorded in the Minutes Register.(14)The Local Fund Audit Department shall periodically audit all the expenditure made by the Municipal Education Committee.(15)It shall be the responsibility of the Member - Convenor of the Municipal Education Committee to ensure proper distribution of amounts from the fund. In case, if the Municipal Education Committee passes any resolution for the use of funds in the manner not authorised by the Government, the Member - Convenor shall send such resolution, to the District Collector instead of straight away acting by such resolution. The District Collector shall in constitution with the Government clarify whether such resolution is in accordance with the Government instructions issued in this regard. The clarification so issued by the District Collector, shall be final and shall be acted upon by the Municipal Education Committee.[Explanation: For this purpose of this rule, the Municipal Education Committee means, municipal Education Management Committee] [Inserted by G.O. Ms. No. 95, Education (S.E. Prog. II - 2), dated 2-12-2006.].
