Section 12 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
12. Constitution of the School Education Fund:
(1)All the unutilised funds, remaining with the. Local bodies/District. Educational Officers/Deputy Directors Adult EdUcatiOn/Collectors/Director of School - Education released by Government for various developmental schemes for,the School Education, as on the date. of coming. into. of these rules, and all the funds mentioned in Section 6(1) of the Act released or henceforth to be released for the development and maintenance the School, shall be transferred to the School Education Fund within 15 days from the said date. For the purpose of arriving at unutilised funds the annual statement of accounts of the previous year shall be the basis. The Chief Executive Officer in the case of Zilla Parishad,District Educational Officer, Deputy Director in the case of Adult Education Centres, the Collectors and Director of School Education in the case of Plan and Non - Plan Schemes are responsible for transfer of funds in the form of cheques or Demand Drafts. Executive Officer in the case of Gram Panchayat is responsible for transfer of funds.Provided that the Government may, for reasons, to be recorded in writing exempt any category of such funds from transfer, to a specific School Committee or to all the School Committees in the State.(2)Non transfer of such funds by the above mentioned officers shall be considered as dereliction of duty and shall be liable !Or disciplinary action in accordance with the rules in force.(3)Whenever the funds are released by the Government and Local Bodies for the purpose of School and Adult Education arc credited to the District Education Fund, it shall be the responsibility of the Member - Convenor of the District Education Committee to redistribute it directly to the School Committees in the manner specified in such communication, through Bank cheque within 15 days from the date of receipt of such funds. Any delay in the transfer of the funds shall be held against the Member Convenor concerned.
