Section 12(2) in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
(2)The Principal/Head Master of the institution shall maintain a correct account of the fees and a statement of the income accrued from the fees and the amount of the fees deposited with the treasury shall be prepared every month by the Principal/Headmaster of the institution in Form V. This Statement of fees (in Form V) shall be enclosed in duplicate with the pay bill of the salary month immediately following the month in which the fees that have been shown in the statement, were collected. When pay bills and cheques are submitted to the Education Officer in accordance with the provisions contained in Rules 9 and 10, he shall examine the statement of fees along with the pay bills and he shall after satisfying himself that fifty per cent of the amount of fees collected in the month concerned has been deposited with the Treasury/Sub-Treasury according to the provisions contained in sub-section (3) of Section 5, sign one copy of the fees statement (in Form V) and return it to the Principal/Headmaster of the institution. The Education Officer shall retain one copy of the fees statement (in Form V) in his office. The Headmaster of the Private Primary Schools, wherein fees are not collected, shall record in the place specified in Form V to that effect, but even if fees are not collected, it will be necessary to enclose the statement of fees with the pay bills according to this rule and to take other actions indicated in this sub-rule in relation thereto.
