Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 951(11)] [Section 951] [Entire Act]

State of Jharkhand - Subsection

Section 951(11)(ix) in Bihar Education Code, 1961

(ix)Such expenditure on stipends assigned to Teachers' Training Schools or Colleges or other institutions as form part of the sanctioned charges of such schools, colleges or institutions should be included under "direct" expenditure on such institutions and not under "scholarship", stipends and other financial concessions under "indirect" expenditure.