Section 65 in Gujarat Elementary Education Rules, 2010
65. Maintenance, Administration and Utilization of Elementary Education Fund.
(1)Credit to the Elementary Education Fund:- The following shall form part of, or be paid into, the elementary education fund.(a)all sums paid or payable by the State Government on account of elementary education.(b)such other sums as may from time to time be received on account of elementary education.(2)Use of the Elementary Education Fund:-Subject to the provisions of the Act and the Rules thereunder, the Elementary Education Fund shall be applied for-(a)the payment of salaries and allowances of the staff maintained by an Education Committee under section 39 of the Act.(b)the payment of salaries and allowances of the Elementary Education Officer appointed under section 40 of the Act.(c)the payment of grant-in-aid to the aided schools.(d)the discharge of the liabilities incurred by the Education Committee on the renting, equipment and maintenance of Elementary Schools and on construction, expansion of elementary school buildings and to create other infrastructure facilities like drinking water facilities, lavatories, compound walls etc. in the elementary schools buildings.(e)the payment of the prescribed traveling and other allowances to members of the Education Committee.(f)meeting expenditure incurred on the provision of books, note-books, slates, stationery articles and other financial help for school going Children.(g)meeting expenditure incurred on account or reimbursement of per-child expenditure by the State Government for the purpose of sub-section (2) of section 11 of the Act.(h)meeting the expenditure incurred in connection with medical inspection and follow up treatment.(i)the payment of any other sum which the Education Committee is legally liable to pay or which has been spent on the authority of State Government.(3)Drawal of Elementary Education Fund:-Subject to the provisions of the Act and the rules thereunder, the Elementary Education Officer shall draw and disburse money out of the fund for the objects specified in sub rule (2).(4)The portion of the Elementary Education fund which is not likely to be immediately required may invest as per the guidelines issued by the State Government from time to time. Note: This shall be in supersession of Rule No.158, 159 and 162 of the Gujarat Panchayats Act, 1993 (Gujarat Act No. XVIII of 1993).
