Section 6 in Gujarat Elementary Education Rules, 2010
6. Reimbursement of per-child expenditure by the State Government for the purposes of section 11(2).
(1)The total annual recurring expenditure incurred by the State Government, whether from its own funds, or funds provided by the Central Government or by any other authority, on elementary education in respect of all schools established, owned or controlled by it or by the local authority, divided by the total number of children enrolled in all such schools, shall be the per-child expenditure incurred by the State Government.Explanation. - For the purpose of determining the per-child expenditure, the expenditure incurred by the State Government or local authority on schools referred to in clause (ii) of sub-section (18) of section 2 and the children enrolled in such schools shall not be included.(2)Every school referred to in clauses (iii) and (iv) of sub-section (18) of section 2 shall maintain a separate bank account in respect of the amount received by it as reimbursement under subsection (2) of section 11.
