Section 12(4) in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
(4)If the Education Officer is satisfied that the person authorised by the governing body of the Institution does not collect the fees regularly, he shall direct the President, Secretary or the person authorised that the fees should be collected regularly. If the collection is not made in accordance with the direction, the Education Officer shall report the matter to the officer specified by the State Government under the proviso to sub-section (2) of Section 37 of the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 as amended by the Schedule of the Act for taking necessary action.
