Section 11 in Rajasthan Schools (Regulation of Fee) Rules, 2017
11. Maintenance of accounts and other records.
(1)Every private school shall,-(a)maintain separate accounts for different kinds of transactions, such as, fees collected, grants received, financial assistance received, payments of salary to staff, purchase of machinery and equipment, laboratory apparatus and consumables, library books, stationery, computers, software and other expenditure incurred;(b)keep the registers, accounts and records within the premises of their school as they shall be made available at all reasonable time for inspection; and(c)preserve the accounts maintained, together with all vouchers relating to various items or receipts and expenditure, until the audit of accounts is over and objections, if any, raised are settled.(2)Every private school shall, in addition to accounts and records specified in sub-rule (1), maintain the following, namely:-(a)General Register;(b)Admission Register;(c)Fee Receipt;(d)Fee Collection Register;(e)Cash Book;(f)Library and Reading Room Account;(g)Staff Attendance Register and Staff Salary Register;(h)Students Attendance Register;(i)Voucher File;(j)Cheque Register;(k)Acquaintance Roll;(1)Stock Registers;(m)Transfer Certificate Book;(n)Examination Fees Collection Receipt;(o)Contingency Expenditure Register;(p)Asset Register; and(q)Building Rent Register.(3)Every private school shall also maintain the other record of the institution as per the orders issued by the Government, from time to time.Form-I[See rule 3(2)]Notice for the meeting of Parent-Teachers Association......................................... (Name of School)No:DatedTo,Mrs/Ms ....................................... Member of Parent-Teachers AssociationSubject: Notice for the meeting of Parent-Teachers AssociationSir/Madam,With reference to the subject cited above, as per the provisions ............................ of the clause (e) of sub-section (2) of section 4 of the Rajasthan Schools (Regulation of Fee) Act, 2016 (Act 14 of 2016) and rule 3(2) of the Rajasthan. Schools (Regulation of Fee) Rules, 2017, the meeting of Parent-Teachers Association is scheduled on the .............................. (Date) at : .............................. (Time) at .............................. (Place). Agenda of the meeting is enclosed herewith. You are requested to attend the meeting in time.Yours faithfully,Secretary Parent-Teachers AssociationName of School: ............................Form-II[See rule 7(1)]Notice for meeting of School Level Fee Committee......................................... (Name of School)NoDatedTo,Mrs/Ms .............................................. Member of the School Level Fee CommitteeSubject: Notice for the Meeting of School Level Fee Committee.Sir/Madam,With reference to the subject cited above, as per the provisions of the section 4(2)(d) of the Rajasthan Schools (Regulation of Fee) Act, 2016 (Act 14 of 2016) and rule 7(1) of the Rajasthan Schools (Regulation of Fee) Rules, 2017, the meeting of School Level Fee Committee of .................................. (Name of School) is Scheduled on ...................................... (Date ) at ................................. hrs.) at ............................ ( Place) to discuss the Fee proposal of the Management of the school and take an appropriate decision thereupon.Yours faithfully,Secretary,School Level Fee Committee.Name of School: ..........................Form-III[See rule 8(1)]Proposal of fee to be forwarded to the School Level Fee Committee under section 6(2).To,The School Level Fee Committee of ........................................ ( Name of School)Subject: Proposal of fee structure for the academic year ..........................Sir/Madam,The management of ................................. (Name of School) vide it's resolution No. ............................. dated is pleased to forward the fee structure for the academic year as detailed below:-
