Section 14 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
14. Causing enquiries regarding utilisation of funds:
(1)The District Collectors are authorised to cause enquiry by an appropriate authority on receipt of a specific complaint alleging non - utilisation or miss utilisation of the funds so released by the Government. It will be the responsibility of the District Collector to see that frivolous or baseless complaints filed on personal grudges or due to factional feuds are totally filtered out before institution of such enquiry.(2)All such enquiries ordered by the District Collector may be completed within 30 days from the date of institution of such enquiry. The enquiry officer so appointed is responsible for timely completion of enquiry.(3)In case the complaints regarding the non - utilisation or mis - utilisation of the funds are proved in the said enquiry, the Collector shall send a report to the Government for the removal of such member under Section 18(2) of the Act apart from initiating action under appropriate laws in force.(4)The person so removed by the Government, shall suffer the disqualification permanently from contesting for any - of the posts specified in the Act.'
