(1)The proceeds of the education cess and penalties (other than fines) recovered, under this Act, shall first be credited to the Consolidated Fund of the State; and after deduction of the expenses of Collection and recovery therefrom shall under appropriation duly made by law in this behalf, be entered in, and transferred to, a separate fund called the State Education Cess Fund.(2)Any amount transferred to the State Education Cess Fund under sub-section (1) shall be charged on the consolidated Fund of the State.(3)The amount in the State Education Cess Fund shall be expended in such a manner and under such conditions as may be prescribed, for the purposes mentioned in section 3.
