Section 25(14) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(14)It shall be the responsibility of the Member - Convenor of the Mandal Education Committee to make proper transfer of amounts from and out of the fund. In case, the Mandal Education Committee passes any resolution for the use of funds released by the Government, in the manner not authorised by the Government, the Member - Convenor shall send such resolution to the District Officer, instead of straight away acting upon such resolution. The District Officer, then, shall clarify whether such resolution is in accordance with the Government Instructions issued from time to time. The District Officer shall issue a clarification with prior consultation with the District Collector, and the clarification so issued shall be final and the Mandal Education Committee shall abide by it.
