Section 33 in Tamil Nadu Elementary Education Act, 1920
33. Educational fund where to be lodged and how to be drawn upon.
(1)The education fund constituted under section 32 shall be lodged in such bank or Government treasury as the State Government may direct.(2)All expenses incurred on elementary education by the municipal council concerned shall be paid out of the fund.(3)All orders or cheques upon the find shall be signed by the chief executive officer of the municipal council or by such person as he may authorise in writing to sign on his behalf.(4)so far as the funds to credit permit, the treasury or bank shall pay, -(a)all orders or cheques signed in accordance with sub-section (3);(b)all expenses incurred by the State Government on behalf of the municipal council provided that municipal council has given previous authority in writing to the bank or treasury to debit such expenses to the fund without the issue of any order or cheque.The Education Tax and Government Contribution
