Section 171 in The Delhi School Education Rules, 1973
171. Pupil's Fund Advisory Committee.
(1)The administration and expenditure of the Pupils' Fund [in all recognised schools] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).] shall vest in the head of the school, who shall be assisted and advised by a committee, to be called the "Pupils' Fund Advisory Committee".(2)The Pupils' Fund Advisory Committee shall consist of:-(a)the head of the school;(b)at least two teachers employed in the school to be nominated by the head of the school;(c)two students of the classes in the [Secondary and Senior Secondary stage] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.1900)], to be nominated by the head of the school.(3)One of the teacher members of the Pupils' Fund Advisory Committee shall function as the secretary of the Committee and shall maintain the minutes of the decisions taken at the meetings of the Committee, in a properly maintained Minutes Book.(4)The Minutes Book of the Pupils' Fund Advisory Committee shall be liable to inspection by the Director or any officer authorised by him in this behalf or by any officer of the office of the Accountant General, Central Revenues.(5)The function of the Pupils' Fund Advisory Committee shall be,:-(a)to discuss and pass budget for expenditure from the Fund;(b)to deal with all other matters relating to the proper utilisation of the Pupils' Fund.(6)The Pupils' Fund Advisory Committee may also give advice with regard(a)applications from the students, parents or guardians for exemption from the payment of any fee subject to such limit, as may be specified by the Director, or(b)any other matter which may be referred to it by the head of the school.
