Section 29(15) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(15)It shall be the responsibility of the Member - Convenor of the Municipal Education Committee to ensure proper distribution of amounts from the fund. In case, if the Municipal Education Committee passes any resolution for the use of funds in the manner not authorised by the Government, the Member - Convenor shall send such resolution, to the District Collector instead of straight away acting by such resolution. The District Collector shall in constitution with the Government clarify whether such resolution is in accordance with the Government instructions issued in this regard. The clarification so issued by the District Collector, shall be final and shall be acted upon by the Municipal Education Committee.[Explanation: For this purpose of this rule, the Municipal Education Committee means, municipal Education Management Committee] [Inserted by G.O. Ms. No. 95, Education (S.E. Prog. II - 2), dated 2-12-2006.].
