Section 5(3) in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
(3)Where a reference is received from the Head of the Department in case of private schools and from the Madhya Pradesh Uchcha Shiksha Anudan Ayog in case of Non-Government educational institution for higher education to the effect that,-(i)no representative has been appointed by the management for joint operation of the account; or(ii)Co-operation is not being extended by the representative appointed by it in the joint operation of an account; or(iii)the legal status of the management of the institution is not clear; or(iv)the management of the institution is not functioning properly otherwise;the State Government may issue, an order authorising the Education Officer or his nominee to operate the account singly for such period as may be specified in the order.
