Section 18(4) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
(4)The fees collected from the students shall be allocated as to meet the following requirements:(a)5% of the fees collected shall be earmarked as personal income to the management;(b)15% of the fees collected shall be utilised for the maintenance of the institutions towards expenditure involving the building rent, electricity and water charges, stationery etc. required for the office payment to be made to menials and auditors, purchase of library books, chemicals, specimens and other material required for the laboratory and expenditure involving the upkeep of the institution etc.,(c)15% of the fees collected shall be earmarked for the developmental activities of the institution i.e. expenditure involving opening of additional courses, classes, sections and up-gradations of the institutions, construction of additional accommodations, acquiring costly equipment and furniture, purchase of land for the use of the institution and the like;(d)50% of the fees collected shall be earmarked towards payment of salaries to the staff;(e)15% of the fees collected shall be earmarked as management's contribution towards staff benefits like gratuity, teachers provident fund, Group Insurance Scheme etc.
