G.N.,R & F.D., No. EDC. 1068/1353-C, dated 22nd August, 1968 : In exercise of the powers conferred by clause (a) of sub-section (2) of section 26 of the Maharashtra Education [Cess] Act, 1962] [ Mah.XXVII of 1962] and of all other powers enabling it in this behalf, the Government of Maharashtra hereby makes the following rules the same having been previously published as required by sub-section (3) of the said section 26, namely :-

1. These rules may be called the Maharashtra Education and Employment Guarantee [Cess][Fund] Rules, 1968.


2. In these rules unless the context otherwise requires :-

[(a) "Act" means the Maharashtra Education and Employment Guarantee] [Cess] Act, 1962.]

(b) "Fund" means the State Education Cess Fund created and maintained under section 6 of the Act:

       (c) "Year" means the financial year.

3. (1) An account of the amounts credited to, or withdrawn from the Fund shall be maintained and shown under appropriate heads in the annual financial statement, which is laid before each House of the State Legislature.

(2) The estimated receipts of the Education Cess in any year shall also be shown separately in the budget estimates for that year under "XIII-Other Taxes and Duties" and the net receipts (after excluding collection and recovery charges) shall be transferred to the Fund by debit to the head "13. Other Taxes and Duties". The expenditure debitable to the Fund shall be initially incurred under the major head "28, Education" and passed on to the Fund by a deduct entry under that head.

(3) Any amount or part of the amount in the Fund which is not expended during any year shall lapse to the Fund, and may be carried forward in the succeeding year.


4. No expenditure shall be incurred from the Fund. either wholly or in part, on any scheme, which has not been approved by the State Government.


5. The accounts of the Fund for the years 1962-63 to 1967-68 shall also be regularised on the basis of these rules.