Section 8(b) in Orissa School Education (Community Participations) Rules, 2000
(b)It shall be the duty of the Association to review from time to time the functioning of the school in regard to the following matters-(i)ensuring universal access & enrollment;(ii)motivating regular attendance of the children of the school, their retention and effectively arresting drop outs;(iii)creating interest in education by improving infrastrutural facilities in school and the quality of teaching and ensuring attainment of primary objectives of universal enrolment and zero drop out rate;(iv)mobilisation for collection of corpus fund for the school;(v)sanctioning of the budget and approving the accounts of School Education Fund placed before it; and(vi)appointing a committee for internal audit of School Education Fund.
