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State of Jharkhand - Section

Section 566 in Bihar Education Code, 1961

566. Allotment of Funds.

- The Director has been given a grant for minor works from the Public Works Department budget and should allot funds for minor works, i.e., works costing up to Rs. 10,000 but for minor works in connection with his own residence the previous approval of the authority according administrative approval should be obtained to the allotment. For all works costing above Rs. 10,000 specific provision has to be made in the Public Works Department budget in the usual way, and for such works or any portion thereof the Director cannot allot funds from his minor works grant.The Director shall record the sanction to the allotment in the following form :-
      Rs. Paise.
Allotment available for the .. .. ..
Less-amount sanctioned previously .. .. ..
Balance available .. .. ..
Amount now sanctioned .. .. ..
Balance of allotment still available .. .. ..
When the Director has no grant for minor works at his disposal, the Superintending Engineer or the Electric Inspector, as the case may be, will apply to the State Government in the Public Works Department for funds, explaining the urgency of the work.(P. W. D. Resolution no. 7329-A., dated the 31st August 1937.)