54B. Application of District Education Fund. - The District Education Fund shall, subject to such rules as may be prescribed by the State Government be applicable to the following objects, namely :-
(i)the construction, maintenance and repairs of any works connected with schools for the maintenance and management of which the Board is responsible under section 62 or section 63;(ii)the payment of salaries and allowances of masters, assistant masters and other establishments of such school;(iii)the payment of gratuities and contributions towards provident funds of masters, assistant masters and other establishments of such school;(iv)the payment of salaries and allowances of the establishments of the District Board for purpose of education;(v)the payment of grants-in-aid to schools and educational institutions other than those referred to in section 62 or section 63; and(vi)the payment of any other expenses in connection with education as may be determined by the State Government from time to time.
