Section 15 in Orissa School Education (Community Participations) Rules, 2000
15. School Education Fund.
(1)There shall be a school education fund for every school consisting of the following :-(i)funds released by the Government of local bodies for management or improvement of infrastructure of the school, which will not include salary grant released by the Govt.;(ii)funds for school contingencies released by local bodies or Government;(iii)funds released by the Panchayats in favour of the school;(iv)corpus fund collected from members and donors including grant-in-aid received from Government for further development in the schools; ana(v)fee collected, if any, from students and donations received from other sources.(2)Funds shall be utilised in such manner as may be specified by the school committee in its meeting and the fund shall be operated by the President and Member-Secretary jointly.(3)The funds shall be spent for discharging the functions of the Committee.(4)The funds shall be utilized and spent in accordance with the guidelines to be issued by the S. & M.E. Department from time to time.(5)The accounting procedure and audit of the accounts of the fund shall be specified by the S. & M.E. Department and the same shall be duly followed by the School Committee.
