Section 21 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
21. Utilization of Fund.
(1)Money received of , held by or on behalf of concerned non government educational institution shall be utilized for the purposes for which they are intended and shall be accounted for by the School Authority in such manner as may be prescribed.(2)The surplus fund of every such institution shall be invested in such manner as may be prescribed and shall be utilized towards educational development only.
