Section 12 in The Bihar School Examination Board Act, 1952
12. Application of Examination Fund.
- The Examination Fund shall be applicable to the following objects:-(a)to the repayment of debts incurred by the Board for the purpose of this Act and the rules and regulations made thereunder;(b)to the payment of the salaries and allowances of the officers and servants of the Board;(c)to the payment of the travelling and other allowances of the members of the Board and the Committees of Courses;(d)to the payment of the expenses incurred in conducting the examinations and performing the functions entrusted to the Board under this Act and the rules and regulations made thereunder;(e)to the payment of the costs of the Examination Fund;(f)[ to the payment of grants to the Bihar Board of Secondary Education for distribution among high schools as subsidies with a view to enable such schools to introduce revised courses of studies and to make other improvements;] [Substituted by Act 27 of 1976.](g)to the payment of grants to the Patna University, the University of Bihar or to any other University which may hereafter be established by law in Bihar for financing such development schemes in the University education in this State as may from time to time be approved by the State Government;(h)to the expenses of any suit or proceedings to which the Board is a party; and(i)to the payment of any other expense, not specified in any of the preceding clauses, declared by the Board, with the previous approval of the State Government, to be the expenses for the purposes of the Board:[Provided that the grant of any sum for application to the objects specified in clauses (f) and (g) shall be subject to the approval of an allotment committee to be established, by notification in this behalf by the State Government, consisting of the Accountant-General, Bihar as the ex-officio President and the Director of Education (Secondary Education), Bihar, one person to be nominated by each of the Universities in the State and one person to be nominated by the Board as members of the Committee:] [Substituted by Act 29 of 1976.]Provided further that no recommendations of the allotment committee approving the grant of any sum for application to the objects specified in clauses (f) and (g) shall be carried into effect unless and until the said recommendation has been approved by the State Government either with or without any modifications.
