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State of Jharkhand - Section

Section 901 in Bihar Education Code, 1961

901. Exceptions in the case of certain fines.

- The following are exceptions to the rule contained in article 899 :-
(i)In Government Professional Colleges where drill and games are compulsory, fines for absence from them should be credited to the Athletic Club Fund.
(ii)In Government Professional Colleges fines for damage to hostel furniture and offences within the hostel precincts should be credited to the Hostel Fund, which is maintained by contributions from the boarders. All other fines should be deposited in the treasury.
(G. O. no. 50-E. R., dated the 2nd May, 1928.)