367. Government contribution to Primary Education Fund.
- When a primary Education Fund is constituted under Section 362, the State Government shall contribute thereto a sum not less than the proceeds of taxation of levied under Section 364 on behalf of the Fund :Provided that such contribution shall be, in addition to and in lieu of the amount of recurring expenditure incurred from the Consolidated Fund of the State during the financial year before coming into force of the provisions of this Chapter in Primary Schools managed or aided by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] for which such Primary Education Fund has been constituted:Provided further that if and when the State Government transfer the management of any Primary School directly managed or aided by them to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] the amount of expenditure made on such a school from the Consolidated Fund of the State during the year immediately preceding the year of such transfer shall be contributed by the said Government to the said [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
