Section 6 in Orissa School Education (Community Participations) Rules, 2000
6. Corpus Fund.
(a)Every Parent-Teachers' Association shall take decision with regard to raising of corpus Funds which in its opinion is required for the development of school infrastructure, with the prior approval of the concerned "District Officer".(b)Headmaster shall issue a receipt in Form IV as a token of receipt of the amount.(c)It shall be lawful, for the Parent-Teacher's Association to accept amount (monetary and materials) from the persons other than the members of the Parent-Teachers Association or Organisation towards corpus fund.
