Section 32 in Tamil Nadu Elementary Education Act, 1920
32. Elementary Education Fund.
- There shall be constituted for each municipal council in every district in which this Act is brought into force an elementary education fund to which shall be credited -(i)the proceeds of any tax levied within the jurisdiction of such municipal council under the provisions of this Act;(i-a) an annual contribution from the general funds of such municipal council not being less than a minimum fixed by the State Government in that behalf;(i-b) such additional contribution from the general funds of such municipal council as the State Government may decide to be necessary in any year in order to balance the budget of the fund for such year;(ii)all sums granted to such municipal council by State Government for the benefit of elementary education;(iii)all fines and penalties levied within the jurisdiction of such municipal council under the provisions of this Act;(iv)all income derived from any endowments or other property owned or managed by such municipal council for the benefit of elementary education;(v)all school fees, if any, collected in elementary schools managed by such municipal council; and(vi)all other sums of money which may be contributed or received by such municipal council for the purposes of this Act.
