Section 89(2) in The Bihar Primary and Middle Education Rules, 1961
(2)The Plan and estimates either for construction or for making additions in the existing buildings of aided schools, shall also ordinarily be prepared by the District Engineer, if the buildings are not to be constructed in accordance with the approved type plan. All proposals for grant after due scrutiny and examination shall be placed by the District Superintendent together with a short memorandum indicating the rough estimated cost, before a committee consisting of the District Magistrate as President, the Chairman, District Board, the District Education Officer, the District Engineer as members, and the District Superintendent as secretary of the committee for approval. The memorandum shall also specify the maximum amount of local contribution to be available for the work either in cash or in kind. The grant shall normally be sanctioned to schools, where local contribution is substantially available at least to the extent of 25 per cent of the total cost except in very special circumstances, where either the people of the locality are very backward or economically hard hit. The work shall ordinarily be executed through the local Gram Panchayat or a representative committee of the villagers under the supervision of the District Engineer.
