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State of Goa - Section

Section 140 in The Goa, Daman and Diu School Education Rules, 1986

140. Pupils' Fund.

(1)Unless the Administrator, by notification, otherwise directs, every school maintained or aided by Government or any local authority shall be authorised to charge from each student, contribution to the Pupils' Fund,-
(i)in any class in the secondary stage VIII to X at the rate of Re. 1/- per month; and
(ii)in the higher secondary stage and primary teachers training institute at the rate of Rs. 2/- per month, in addition to the fees prescribed by the Department from time to time.
(2)The managing committee of every aided school shall prepare before the commence- ment of each academic year, a budget of items as are debitable to the Pupils' Fund and submit such budget to the Director for approval.
(3)If the collections made by the school towards the Pupils' Fund falls short of budgeted amount as approved by the Director, the deficiency shall be made good by the Director.
(4)The amount standing to the credit of the Pupils' Fund shall be at the disposal of the Head of the school and shall be spent in the interest of the students for various physical and co-curricular activities of the school or for such other purpose as may be specified by the Director.