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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jharkhand - Subsection

Section 83(7) in The Bihar Primary and Middle Education Rules, 1961

(7)Except in the case of Board-managed Schools, payments to the School Committee for major repairs shall be made through the officer-in-charge of Community Project, National Extension Service or Anchal-cum Development Blocks, as the case may be.In the case of Board-managed Schools, payments shall be made on the recommendation of the District Engineer.Advice of the Block Development Officer or Project Executive Officer, as the case may be, shall invariably be taken by the District Superintendent before considering the case for payment of building repair, grant for major repair and also at different stages while the work is under progress and after the work has been completed.