Section 30 in Assam Elementary Education Act, 1962
30. Application of the furl.
- Subject to other provisions of this Act, the fund shall be applied for the following purposes, namely :-(i)payment of salaries of-(a)the establishment maintained by the local authority concerned on account of elementary education as may be prescribed ;(b)teachers and other employees of the elementary schools ;(c)such salary or honoraries as may be prescribed to the Attendance Authority ;(ii)payment of such retirement benefits, gratuities and contributions to the Provident Funds in respect of the employees mentioned in clause (i) as may be prescribed ;(iii)payment of any stipend or scholarship to students in accordance with Rules and Orders of the Education Department ;(iv)payment of such sums of money as may be found necessary for construction, expansion, improvement and maintenance of school buildings and for provision of mid-day meal, play ground, furniture and equipment ;(v)payment of travelling and other allowances to the officers and establishment of the local authorities concerned, as may be prescribed ; and(vi)payment of any other sum which the local authority concerned is legally liable to pay or of any other liability as may be prescribed.Note. - The Assistant Secretaries of the State Board, the Block Development Officers, the District Councils shall be treated as local authorities for the purpose of this section.
