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[Cites 0, Cited by 0] [Section 951] [Entire Act]

State of Jharkhand - Subsection

Section 951(11) in Bihar Education Code, 1961

(11)Expenditure in E.S. Table V and in college and school return form A-
(i)Expenditure in all types of institutions including Universities, Board of Higher Secondary/Intermediate Examinations should be classified under "Direct" and "Indirect" expenditure with reference to the list of "Direct" and "Indirect" charges as printed in the body of the school and college return forms, E.S. Table V or in the circular instructions annually issued by the Director for the preparation of the annual reports and returns and shown according to sources under appropriate columns against appropriate side-head against "Direct" and "Indirect" charges.
(ii)In calculating the expenditure from Government funds or any other public sources, e.g., District Board, Municipal Board, etc., In institutions under public management, all payments or contributions from fees or other sources credited to Government or the local body concerned should be deducted. Such payments should be shown as expenditure under the sub-heads 'fees' 'endowments' etc., or 'other sources' as the case may be against the appropriate side-heads under "Direct" or "Indirect" charges.
(iii)If the income of any institution maintained by Government or by a District Board or Municipal Board or a Public Body exceeds the expenditure, the figures for the Government, District Board, Municipal Board expenditure should be reduced accordingly so that the income and expenditure may be equalised. If in such institutions the income from fees or other private sources alone exceeds the expenditure, the excess income and sources from which it is derived should be noted in the column for remarks.
(iv)If the income of any "aided" institution exceeds the expenditure, the excess should be deducted in the first instance from the head "other sources". If the income from those sources is shown as nil, and there is still an excess, the figures for fees should be reduced so as to make the income and expenditure balanced. The actual receipts from Government, District Board, or Municipal Board's funds should be shown in full.
(v)A few examples showing how entries should be made are given below:
(a)Government-managed institutions.
If for example the total direct expenditure on a Government-managed institution was Rs. 80,000 and the fee and other income credited to Government account in Government treasuries amounted to Rs. 50,000 (as detailed below) the entries would be:-
Income credited to Government account:- Entries    
    Rs.     Rs.
Tuition fee ... 30,000 From Government funds ... 30,000
Endowments, etc. ... 10,000 From fees ... 30,000
Other sources ... 10,000 From Endowments, etc. ... 10,000
      From other sources ... 10,000
Total ... 50,000 Total and expenditure ... 80,000
(b)Aided Institutions.
If, for example, the following were the data in respect of a "Surplus" aided institutions-
      Rs. Rs.
Total receipts. Total Direct Expenditure ... ... 20,000
Recurring grant from Government ... 10,000  
Recurring grant from Municipal Board ... 5,000  
Income from fees, fines, etc. ... 2,500 20,500
Income from endowments, etc. ... 1,000  
Income from other sources ... 2,000  
  Total ... 20,500  
  The entries would be-   Rs.  
  From Government funds ... 10,000  
  From Municipal Board ... 5,000  
  From fees and fines ... 2,500  
  From endowments, etc. ... 1,000  
  From other sources ... 1,500  
  Total ... 20,000  
If on the other hand the total direct expenditure was Rs. 21,000 and it was a "deficit" institution, the deficit should be shown as expenditure either from "Endowments, etc.", if it was met from subscriptions or donations, etc., or from "Other sources" if it was met from the reserve fund of the institution or from any other sources. Thus the entries may be shown as:-
    Rs.
From Government Fund ... 10,000
From Municipal Board ... 5,000
From fees ... 2,500
From Endowments, etc. ... 1,500
From other sources ... 2,000
Total ... 21,000
(vi)In the case of institution following the basic system of education the expenditure met from the sale-proceeds of productive activities should be shown as expenditure from "other sources" and the actual amount so included, indicated in a foot-note to Table V or in Table 'B' of college or school returns form A.
(G. I. letter no. F-1-13/51-Br, dated the 25th November, 1953.)
(vii)Fractions of a rupee should be omitted if it is less than 50 Paise, if 50 Paise or more they should be counted as a rupee.
(viii)The expenditure on "inspection" should include all charge for the subordinate inspecting staff. The figures for the District Inspectress should be included in the District Tables by the District Education Officer.
(ix)Such expenditure on stipends assigned to Teachers' Training Schools or Colleges or other institutions as form part of the sanctioned charges of such schools, colleges or institutions should be included under "direct" expenditure on such institutions and not under "scholarship", stipends and other financial concessions under "indirect" expenditure.
(x)All recurring and non-recurring expenditure on Hostels including (Hostel buildings) except the messing charges should be shown as indirect expenditure on hostels. Where several hostels share a medical officer, the salary, etc., should be divided among them in proportion to the average number of boarders during the year in each.
(G.I. letter no. F-1-8/55-S. 8, dated the 4th January 1955-Instructions for filling in the statistical Table in Form A.)
(xi)Recognised institutions which do not receive grants-in-aid either from Government, local bodies or University (which is an aided body) will be returned as "unaided" institutions in all relevant E.S. Tables. Sometimes some of these recognised "unaided" institutions receive Government subsidy towards dearness allowance to teacher or for some other specific purpose. This amount will be returned as from "other sources" in column (36) of E.S. Tables VA and VB with a suitable foot-note. While working out the "total direct expenditure" the amount will, however, be included in column (38) or column (39) as the case may be, and not in column (44). Similar procedure should be adopted in case the aid is from the funds of local body.