Section 18 in The Meghalaya School Education Act, 1981
18. School Fund.
(1)In every aided school, there shall be a fund, to be called the "School Fund" and there shall be credited thereto-(a)any aid granted by the Government;(b)income accruing to the school by way of fees, charges or other payments ; and(c)any other contributions endowments and the like made to the school.(2)The School Fund and all other funds, established with the approval of the Director, shall be accounted for and operated in accordance with the rules as may be prescribed.(3)In every recognised unaided school, not being a minority school there shall be a fund to be called the Recognised Unaided School Fund, and there shall be credited thereto income accruing to the school by way of-(a)fees;(b)any charges and payments which may be realised by the school for other specific purposes ; and(c)any other contributions, endowments, gifts and the like made to the school.(4)(a)Income derived by recognised unaided schools by way of fees shall be utilised only for such educational purposes as may be prescribed ; and(b)Charges and payments realised and all other contributions, endowments and gifts received by the school shall be utilised only for the specific purpose for which they were realised or received.(5)The managing committee of every aided school shall file every year with the appropriate authority such financial and other returns as may be prescribed and every such return shall be audited by such authority as may be prescribed.
