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State of Jharkhand - Section

Section 900 in Bihar Education Code, 1961

900. Fees and fines to be credited to Government.

- All fees, fines, etc., should be credited daily to Government, the challans with which such amounts are remitted to the treasury describing fully the nature of the receipts. The challan must give both in words and in figures the amount to be deposited. Both original and duplicate must be signed by the Principal or Headmaster himself and the duplicate should be shown to him after it has been received back from the treasury. In the case of institutions which are situated at considerable distances from a treasury, collections should be made only on dates to be specified beforehand, and all money collected on such dates should be remitted on the same day to the treasury.(R. & O. page 502, para. 8; and A.G.'s letter no. T. M. 426-4337, dated the 1st April, 1926.)