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[Cites 0, Cited by 0] [Section 290] [Entire Act]

State of Odisha - Subsection

Section 290(10) in Orissa Municipal Rules, 1953

(10)The Council may claim a fair share of any balance at the credit of a School at the time of its abolition as well as of the sale proceeds any school house or furniture towards the erection or repair or purchase of which a grant may have been made by the Council.Form-C[Rules 251 and 254].................School at...............in thana................month ending ...............20....Bill for Grant-in-Aid The Chairman of The Municipal Council of.............District
To the grant-in-aid for the month ending Rs. A. P. See orders of the Municipal Council No, dated the.....20
Payable atthe.............Treasury...............Secretary of theSchoolThe....................
Passed for................by cheque No..............dated the...........20.....Office of The Municipal CouncilDated....................20......................Executive OfficerForm - DMonthly Abstract Account...........School at.............in thana.........for the month of..................20................Receipts
  Rs. A. P.
Balance of previous account fees and fines received during themonth.      
Subscription and donations received during the month.      
Received from other local sources during the month.      
Grant from Municipal Fund during the month (for)      
Grant from any other Local Body during the month (for)      
Special grant received during the month (on account of)      
Advance from Secretary during the month.      
Total of actual receipts during the month.      
Form No-E[Rule 251]Abstract Register of Attendance..................School at..................Thana of................for the month of...........
Class No. on the roll Average number present daily during the month Rate of school fee Admission fees and fines during the month Outstanding from previous month Total Amount Collected during the month Amount outstanding Remarks
1 2 3 4 5 6 7 8 9 10
                   
Percentage of attendance during the month....................Number of working days in the month..................SecretaryChapter-V Medical ReliefGeneral