Section 142 in The Goa, Daman and Diu School Education Rules, 1986
142. Pupils' Fund Advisory Committee.
(1)The administration and expenditure of the Pupils' Fund in all aided schools shall vest in the Head of the school, who shall be assisted and advised by a committee, to be called "Pupils' Fund Advisory Committee".(2)The Pupils' Fund Advisory Committee shall consist of-(a)the Head of the school;(b)at least two teachers employed in the school to be elected from among the teachers in their monthly meeting; and(c)two students representatives from the secondary classes or the higher secondary classes as the case may be, nominated by the student council or elected by the students.(3)One of the teacher members of the Pupils' Fund Advisory Committee shall function as the Secretary of the Committee and shall maintain the minutes of the decisions taken at the meetings of the committee in a properly maintained minutes book.(4)The minutes of the Pupils' Fund Advisory Committee shall be liable to inspection by the Director or any officer authorised by him in this behalf or by any officer of the Office of the Accountant General, Central Revenue.(5)The function of the Pupils' Fund Advisory Committee shall be -(a)to discuss and pass budget for expenditure from the funds;(b)to deal with all other matters relating to the proper utilisation of the Pupils' Fund.(6)The Pupils' Fund Advisory Committee may also give advice with regard to-(a)applications from the students, parents or guardians for exemption from the payment of any fee, subject to such limit as may be specified by the Director; or(b)any other matter which may be referred to it by the Head of the school.
