Section 25 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
25. Constitution and Operation of Mandal Education Fund:
(1)As soon as may be ; but not later than 15 days from the date of its constitution, each Mandal Education Committee shall open a bank account in any of the Nationalised banks for operation of the Mandal Education Fund. The account shall be jointly operated by the Vice - Chairman and the Member - Convenor i.e., Mandal Education Officer.(2)All funds allocated and provided in the Mandal Parishad Budget shall he drawn and credited to the fund every quarter.(3)The Mandal Education Committee members shall strive to get donations from the general public or from the philanthropic agencies for strengthening of the educational infrastructure and deposit the same in the account, after issuing a receipt in form.(4)The grant for the salaries of the teachers shall be utilised only for the purpose for which it is released. Any diversion of such a grant shall entail disciplinary action against the Mandal Education Officer and the Chairman of the Committee.(5)There shall be review of functioning of the schools by the Mandal Education Officer on the last working day of the month. The Mandal Education Officer shall place the review report before the Committee.(6)The Mandal Education Committee on receipt of funds shall distribute the same among the School Committees as per their requirement and as per Government directions if any in no circumstance shall the Mandal Education Committee expend such fund directly.(7)The Mandal Education Committee shall prepare an Annual Budget which shall he finalised as soon as it is convened or as the case may be in the month of July, each year whichever is earlier.(8)The fund shall not be used for purposes other than specified in the Act or in the rules made thereunder ; or entrusted to the Committee by the Government.(9)Utilisation of fund for activities not provided in the Act or in the rules calls for action as provided in Section 18(2) of the Act and such as provisions of Law as may be applicable.(10)All operations of the fund shall be made by way of Cheque or Demand Draft.(11)All the funds as soon as they are received, shall he entered in the appropriate register and deposited in a single account.(12)No distribution of funds shall be made without a resolution of the mandal education Committee duly recorded in the prescribed register by the Mandal Education Officer in a meeting convened for the purpose.(13)The Local Fund Audit Department shall periodically audit all the fund of the Mandal Education Committee.(14)It shall be the responsibility of the Member - Convenor of the Mandal Education Committee to make proper transfer of amounts from and out of the fund. In case, the Mandal Education Committee passes any resolution for the use of funds released by the Government, in the manner not authorised by the Government, the Member - Convenor shall send such resolution to the District Officer, instead of straight away acting upon such resolution. The District Officer, then, shall clarify whether such resolution is in accordance with the Government Instructions issued from time to time. The District Officer shall issue a clarification with prior consultation with the District Collector, and the clarification so issued shall be final and the Mandal Education Committee shall abide by it.(15)For the purpose of these rules the Vice - Chairman and Member - Convenor operating the fund shall be construed as Public Servants and are accountable to Government for its proper utilisation.[Explanation: For the purpose of this rule, Mandal Education Committee means Mandal Education Management Committee.] [Inserted by G.O. Ms. No. 95, Education (S.E. Prog. II - 2), dated 2-12-2006.]Municipal Education Committees
