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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(2)Amount received as a processing/recognition fees or Interest received from the bank on that amount shall be utilized by the Officer as authorized by the Recognition Committee for the following purposes, namely :-
(a)To prepare and publish reference books.
(b)Organizing workshops, meetings, seminars etc. for improving the quality of education
(c)For giving awards to teachers and provision of medical facilities to teachers etc.
(d)To strengthen basic infrastructure facilities in offices of School Education Department.
(e)To provide basic infrastructure in Government schools.
(f)For providing honorarium, travel expenses, etc. to officers from Directorate and subordinate offices and to the retired teachers for providing guidance in schools.
(g)For the arrangements of online teaching/guidance.
(h)For organizing long/short term trainings/examinations for professional development of teachers.
(i)To hire vehicles for the inspection of schools from time to time.
(j)For preparing question papers for monthly, quarterly, half yearly examinations and producing material used for academic support.
(k)For organizing training for preparing model question papers and text materials.
(l)For modernizing evaluation processes and supplementing efforts for modern methods of teaching of Science and Mathematics.
(m)For arrangement of ICT related activities and training for C.C.E. and other programs of School Education Department.
(n)For any other activities as approved by Recognition Committee.