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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

16. Preparation of school budget:

(1)As soon as may be, after the constitution of each School Committee, it shall prepare a School Budget for the following financial year. The budget shall clearly reflect the expected income in Education Fund from all sources including government funds as indicated by District Officers/Director of School Education/Government and the expenditure for meeting the requirements of the school during the academic year.
(2)The budget so prepared shall be communicated to the Inspecting Officer.
(3)The expenditure envisaged in Rule 15 shall be made only after the. Budget is prepared and, communicated.
(4)Whenever contract appointments are made by the School Committee as envisaged under clause (d) of sub - section (3) of Section 5 of the Act, the persons so appointed shall not have any right to claim any regular appointment.