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State of Jharkhand - Section

Section 951 in Bihar Education Code, 1961

951. General rules to be followed in preparing reports.

- The following general rules have been laid down for guidance in preparing annual returns and reports:-
(1)The expenditure incurred by the Public Works Department on educational buildings is ascertained from the Accountant-General by the Director and should not be included in the returns submitted by subordinate officers.(D. P. I.'s circular no. 54, dated the 18th December, 1914.)
(2)The cost of educating a pupil should be obtained by dividing the total direct expenditure on any institution or class of institutions by the average number of pupils on the rolls during the year, and not by the number of scholars, on the 31st March.(D. P. I.'s circular no. 54, dated the 18th December, 1914.)
(3)Of the total expenditure on a Teacher's Training School of which the Practising School is managed by Government, three-fourths should be taken against the Training School and one-fourth against the Practising School.
(4)The statistics which are to be given in the Educational Statistical Tables (E.S. Tables) should include all recognised institutions (except as otherwise provided in certain tables for unrecognised institutions) located in the State, irrespective of the fact that the institution may be affiliated to and/or controlled by a body located outside the State. Institutions, if any, located outside the State and administered by, affiliated to, or connected with a Board, University or any other agency working within the State should, however, be excluded.(Government of India's letter no. F-I-8/55-S. 8, dated the 4th January, 1955 Instructions for filling in statistical tables in Form A.)
(5)Statistics of all centrally-administered educational or research institutions located in the State are required to be included in the E. S. tables. District Education Officers are, however, concerned with the statistics of schools only. Colleges and research institutions are dealt with in the office of the Director of Public Instruction.(G. I. letter no. F-I-8/55-S.8, dated the 4th January 1955-Instructions for filling in the statistical in the E. S. Tables.)
(6)An institution will be classified according to the instructions actually provided for during the year and not according to the affiliations received. For example an "Intermediate" College which has received affiliation for "Degree" classes or primary school which has obtained departmental sanction to open middle school but has not actually started such classes will be returned as an "Intermediate College" or "Primary School" as the case may be.(G.I. letter no. FI-8/55-S.8, dated the 4th January 1955-Instructions for filling in statistical tables in Form A.)
(7)No school should be shown in E.S. Table III, as a High or Higher Secondary School or Middle School, etc., unless it has actually been recognised as such by the prescribed authority. School which teaches less than the full primary course, e.g., schools with class I only should be shown as primary schools, Mixed schools should be shown as boys' schools or girls' schools according to the number of boys or girls in question. Recognised Primary Urdu Schools and Recognised Primary Sanskrit Schools should be shown as primary schools but details as to the number of such schools, their pupils and the expenditure incurred on them should be given in the report.
(8)Classes attached to certain institutions may not be shown in the E.S. Tables as a separate institution, e.g., if there are school classes attached to an intermediate College, it should be shown as one institution against "Intermediate College" and if there are primary and/or middle classes attached to a high school, it should be shown as only one institution against High/Higher Secondary Schools. Model Practising Schools attached to Training Colleges or Teachers' Training Schools will, however, be shown as separate institutions.
(9)Enrolment in E.S. Table IV and Table A of college and school return form A should be given, by type of institution and not by type of education. Thus for example, if there are law classes attached to an Arts and Science College, the figures for law classes may be included in the enrolment figure of the college and in a foot-note, Stating that the figure included so many students studying law.
(10)In the case of institutions where there are-more than one session or course held in a year, the figure for enrolment, expenditure on teachers and examination results should include the figure by all the sessions and courses held in the year under report.
(11)Expenditure in E.S. Table V and in college and school return form A-
(i)Expenditure in all types of institutions including Universities, Board of Higher Secondary/Intermediate Examinations should be classified under "Direct" and "Indirect" expenditure with reference to the list of "Direct" and "Indirect" charges as printed in the body of the school and college return forms, E.S. Table V or in the circular instructions annually issued by the Director for the preparation of the annual reports and returns and shown according to sources under appropriate columns against appropriate side-head against "Direct" and "Indirect" charges.
(ii)In calculating the expenditure from Government funds or any other public sources, e.g., District Board, Municipal Board, etc., In institutions under public management, all payments or contributions from fees or other sources credited to Government or the local body concerned should be deducted. Such payments should be shown as expenditure under the sub-heads 'fees' 'endowments' etc., or 'other sources' as the case may be against the appropriate side-heads under "Direct" or "Indirect" charges.
(iii)If the income of any institution maintained by Government or by a District Board or Municipal Board or a Public Body exceeds the expenditure, the figures for the Government, District Board, Municipal Board expenditure should be reduced accordingly so that the income and expenditure may be equalised. If in such institutions the income from fees or other private sources alone exceeds the expenditure, the excess income and sources from which it is derived should be noted in the column for remarks.
(iv)If the income of any "aided" institution exceeds the expenditure, the excess should be deducted in the first instance from the head "other sources". If the income from those sources is shown as nil, and there is still an excess, the figures for fees should be reduced so as to make the income and expenditure balanced. The actual receipts from Government, District Board, or Municipal Board's funds should be shown in full.
(v)A few examples showing how entries should be made are given below:
(a)Government-managed institutions.
If for example the total direct expenditure on a Government-managed institution was Rs. 80,000 and the fee and other income credited to Government account in Government treasuries amounted to Rs. 50,000 (as detailed below) the entries would be:-
Income credited to Government account:- Entries    
    Rs.     Rs.
Tuition fee ... 30,000 From Government funds ... 30,000
Endowments, etc. ... 10,000 From fees ... 30,000
Other sources ... 10,000 From Endowments, etc. ... 10,000
      From other sources ... 10,000
Total ... 50,000 Total and expenditure ... 80,000
(b)Aided Institutions.
If, for example, the following were the data in respect of a "Surplus" aided institutions-
      Rs. Rs.
Total receipts. Total Direct Expenditure ... ... 20,000
Recurring grant from Government ... 10,000  
Recurring grant from Municipal Board ... 5,000  
Income from fees, fines, etc. ... 2,500 20,500
Income from endowments, etc. ... 1,000  
Income from other sources ... 2,000  
  Total ... 20,500  
  The entries would be-   Rs.  
  From Government funds ... 10,000  
  From Municipal Board ... 5,000  
  From fees and fines ... 2,500  
  From endowments, etc. ... 1,000  
  From other sources ... 1,500  
  Total ... 20,000  
If on the other hand the total direct expenditure was Rs. 21,000 and it was a "deficit" institution, the deficit should be shown as expenditure either from "Endowments, etc.", if it was met from subscriptions or donations, etc., or from "Other sources" if it was met from the reserve fund of the institution or from any other sources. Thus the entries may be shown as:-
    Rs.
From Government Fund ... 10,000
From Municipal Board ... 5,000
From fees ... 2,500
From Endowments, etc. ... 1,500
From other sources ... 2,000
Total ... 21,000
(vi)In the case of institution following the basic system of education the expenditure met from the sale-proceeds of productive activities should be shown as expenditure from "other sources" and the actual amount so included, indicated in a foot-note to Table V or in Table 'B' of college or school returns form A.
(G. I. letter no. F-1-13/51-Br, dated the 25th November, 1953.)
(vii)Fractions of a rupee should be omitted if it is less than 50 Paise, if 50 Paise or more they should be counted as a rupee.
(viii)The expenditure on "inspection" should include all charge for the subordinate inspecting staff. The figures for the District Inspectress should be included in the District Tables by the District Education Officer.
(ix)Such expenditure on stipends assigned to Teachers' Training Schools or Colleges or other institutions as form part of the sanctioned charges of such schools, colleges or institutions should be included under "direct" expenditure on such institutions and not under "scholarship", stipends and other financial concessions under "indirect" expenditure.
(x)All recurring and non-recurring expenditure on Hostels including (Hostel buildings) except the messing charges should be shown as indirect expenditure on hostels. Where several hostels share a medical officer, the salary, etc., should be divided among them in proportion to the average number of boarders during the year in each.
(G.I. letter no. F-1-8/55-S. 8, dated the 4th January 1955-Instructions for filling in the statistical Table in Form A.)
(xi)Recognised institutions which do not receive grants-in-aid either from Government, local bodies or University (which is an aided body) will be returned as "unaided" institutions in all relevant E.S. Tables. Sometimes some of these recognised "unaided" institutions receive Government subsidy towards dearness allowance to teacher or for some other specific purpose. This amount will be returned as from "other sources" in column (36) of E.S. Tables VA and VB with a suitable foot-note. While working out the "total direct expenditure" the amount will, however, be included in column (38) or column (39) as the case may be, and not in column (44). Similar procedure should be adopted in case the aid is from the funds of local body.
(12)In E.S. Table VIB figures are required subject-wise and not institution wise as in E.S. Table IV. Details of students in professional classes attached to institutions for general education should be shown in this table and not in Table VIA.
(13)In E.S. Table VIIA and in school returns form also "certificated" teachers are those who have obtained any form of teachers' certificate other than one granted on the basis of a Public examination of a training college or a training school. Teachers who have passed only the half-yearly examination in the Art of Teaching should not be shown as trained.
(14)In E.S. Table VIIB and in school returns form also 'possessing degree' means possessing University Degree in any subject whatever.(Foot-note to Table VII published by Government of India.
(15)Examination results in E.S. Table VIII and in college and school returns -
(i)The examination result in respect of regular students refers to the examination results of those who were studying in the class or stage of any course of instructions during the year under review, i.e., in respect of the scholars shown n E.S. Table IV or in Table A of college and school return form A, irrespective of the fact whether the examination is held or result announced before or afte1 the 31st March of the financial year for which the returns are furnished. This clarification applies to private candidates also.
(G.I. letter no. F-1-8/55-S.8. dated the 4th January 1955-Instructions for filling in the statistical table in form A)
(ii)The words "From Recognised Institution" mean "regular" scholars i.e., scholars actually on rolls in the final class, year or stage of instruction in recognised institutions during the year under report. Thus not only those scholars who have had no regular schooling but also those plucked students of recognised institutions who have had no subsequent regular schooling will be treated as "private" candidates having "appeared privately". In short, a candidate will be said to have appeared "from recognised institutions" if, and only if, he was actually borne on the roll of any recognised institution during the year under report or.at the time of taking the examination.
(G.I. letter no. F-1-13/51-B4. dated the 9th March, 1953.)
(16)In E.S. Table X statistics of only those training schools should be given which are actually located in rural areas.[Paragraph II(f) of the statement of discrepancies in State Statistics of 1949- 59 and Government of India's letter no. F-1-8(3)/50-E (State), dated the 23rd August 1951.]
(17)In E.S. Table XI, Table D of college return form A and Table III of school return form B the statistics should relate to all the scholars who are receiving education in the State, college or school as the case may be and who have been shown in E.S. Table IV A/B or in table A of college or school return form A irrespective of the fact that they are receiving their scholarships, stipends, etc., from other States in the country. The actual amount spent by other State Governments on these items should be excluded from the expenditure shown against "scholarships and other financial concessions" under indirect expenditure in Table VA/B, or Table B of college and school returns form A and a suitable foot-note indicating the amount so excluded should be given. As regards the expenditure on scholarships, etc., awarded by the State (Bihar) Government or some other agency in this State through the State (Bihar) Government to students studying in other States or abroad it should be included in "Scholarships and other financial concessions" under "indirect expenditure" in Table VA/B and suitable foot-note given.
(18)Scheduled Castes and other Backward Communities - In the phrases Scheduled Castes and other Backward Communities "in E.S. Tables XIVA, XIVB, XIVC and the college and school returns forms, other Backward Communities" means (a) Aboriginals and Hill Tribes commonly known as Scheduled Tribes and (b) Backward classes or communities both among Hindus and Muhammadans. The following should be shown as the Scheduled Castes and other Backward Communities:-
(i)Scheduled Castes. - No Indian Christian shall be deemed to be a member of Scheduled Caste. The list of Scheduled Castes was notified under the Constitution (Scheduled Castes) Order, 1950 and includes the following (page 313 of Census of India, Volume V, Bihar Part 11A Tables):-
  Name of casts or group Area of recognition
1. Bauri Throughout the State
2. Bantar do
3. Bhogta do
4. Chamar do
5. Chaupal do
6. Dhobi do
7. Dom do
8. Dusadh (including Dhari or Dharhi) do
9. Ghasi do
10. Halalkhor do
11. Hari (including Mehtar) do
12. Kanjar do
13. Kurariar do
14. Lalbegi do
15. Mochi do
16. Musahar do
17. Nat do
18. Pan do
19. Pasi do
20. Rajwar do
21. Turi do
22. Bhumij Patna and Tirhut Divisions, and the districts of Monghyr,Bhagalpur, Purnea and Palamau.
23. Bhuiya Patna, Gaya, Shaha-bad and Palamau Districts.
24. Dabgar Shahabad District.
(ii)Scheduled Tribes. - This list of Scheduled Tribes in Bihar was notified under the Constitution (Scheduled Tribes) Order, 1950, and is as follows (Page 313 of Census of India, Volume V, Bihar, Part IIA Tables):-
  Name of casts or group Area of recognition
1. Asur Throughout the State
2. Baiga do
3. Bathundi do
4. Bedia do
5. Binjhia do
6. Birhor do
7. Birjia do
8. Chero do
9. Chik Baraik do
10. Gond do
11. Sorait do
12. Ho do
13. Karmali do
14. Kharia do
15. Kharwar do
16. Khond do
17. Kisan Throughout the State
18. Kora do
19. Korwa do
20. Lohara do
21. Mahli do
22. Mai Paharia do
23. Munda do
24. Oraon do
25. Parhaiya do
26. Santal do
27. Sauria Paharia do
28. Savar do
29. Shumiji Santal Parganas, Hazaribagh, Ranchi, Purulia, Dhanbadand Singhbhum Districts.  
(iii)Backward Classes. - The following castes and groups have been classified as Backward Classes. All others are included in the Non-Backward Category (Pages 314-15 of Census of India, Volume V, Bihar, Part IIA Tables):-
  Name of castes or group Area of recognition   Name of casts or group Area of recognition
1. Bari Throughout the State 2. Banpar do
3. Beldar do 4. Bhathiara (Muslim) do
5. Bherihar do 6. Bhuiya do
7. Bind do 8. Chik (Muslim) do
9. Dafali (Muslim) do 10. Dhanuk do
11. Dhunia (Muslim) do 12. Gorhi (including Chhabi) do
      13. Hajjam do
14. Kahar do 15. Kasab (Kasai-Muslim) do
16. Kewat (Keut) do 16A. Khalik do
17. Mali (Malakar) do 18. Mallah (including Surahiya) do
19. Madari (Muslim) do 20. Miriasin (Muslim) do
21. Nat (Muslim) do 22. Noniya do
23. Pamaria (Muslim) do 24. Sheikhra do
25. Tentis (Tatwas) do 26. Turha do
27. Aghori Patna District. 28. Chain do
29. Aghori Gaya District. 30. Chain do
31. Kalandar (in Nawada) do 32. Muriari do
33. Aghori Sahabad District. 34. Chain do
35. Korku (in Bhabua) do 36. Aghori Saran District.
37. Chain do 38. Dhamin do
39. Gandharb do 40. Kalendar (in Siwan) do
41. Khatwe do 42. Aghori Champaran District.
43. Chain do 44. Dhamin do
45. Gandharb do 46. Khatwe do
47. Mangar (Magar) do 48. Tharu do
49. Aghori Muzaffarpur District. 50. Chain do
51. Dhamin do 52. Gandharb do
53. Khatwe do 54. Aghori Darbhanga District.
55. Chain do 56. Dhamin Darbhanga District.
57. Dhimar do 58. Gandharb do
59. Khatwe do 60. Medara do
61. Bediya Bhagalpur District. 62. Chain do
63. Gandharb do 64. Gangauta (Gangola) do
65. Kadar do 66. Naiya do
67. Tiar do 68. Bediya Monghyr District.
69. Chain do 70. Gangauta (Gangola) do
71. Naiya do 72. Tiar do
73. Abdal Purnea District. 74. Bediya do
75. Chain do 76. Gagai (in Kishanganj) do
77. Gangauta (Gangola) do 78. Kaibartta(in Kishanganj) do
79. Kochh do 80. Namassundra (Chandal) do
81. Naiya do 82. Tiar do
83. Banjara Santal Parganas District. 84. Bediya do
85. Chain do 86. Chapota do
87. Dhekaru (in Dumka) do 88. Gangauta (Gangola) do
89. Jadupatia do 90. Kadar do
91. Khelta do 92. Konai do
93. Kumarbhag do 94. Paharia (in Rajmahal and Pakur) do
95. Markande do 96. Muriari do
97. Naiya do 98. Tiar do
99. Bhar Ranchi District. 100. Bhuinbar do
101. Dhanwar do 102. Gorait do
103. Gulguiia do 104. Kawar Ranchi District.
105. Khetauri do 106. Majhwar do
107. Malar (Malhor) do 108. Pradhan do
109. Pahira do 110. Pando do
111. Pangania do 112. Saunta (Sauta) do
113. Tamaria do 114. Bhar Hazaribagh District.
115. Bhuinhar do 116. Dhanwar do
117. Gulguiia do 118. Kawar do
119. Khetauri do 120. Majhwar do
121. Malar (Malhor) do 122. Pradhan do
123. Tarnaria do 124. Bagdi Manbhum (now Dhanbad) District.
125. Bhar do 126. Bhuinhar do
127. Dhanwar do 128. Gulguiia do
129. Kaibartta do 130. Kawar do
131. Khetauri do 132. Majhwar do
133. Malar (Malhor) do 134. Maulik do
135. Pradhan do 136. Pahira. do
137. Tamaria do 138. Agaria Palamau District.
139. Bhar do 140. Bhaskar do
141. Bhunhar do 142. Dbanwar do
143. Gulguiia do 144. Kawar do
145. Khetauri do 146. Majhwar do
147. Malar (Malhor) do 148. Pradba do
149. Tamaria do 150. Bhar Singhbhum District.
151. Bhuinhar do 152. Dhanwar do
153. Gulguiia do 154. Kaora Singhbhum District.
155. Kawar do 156. Khetauri do
157. Majhwar do 158. Malar (Malhor) Singhbhum Dist.
159. Pradhan do 160. Saunta (Sauta) do
161. Tamaria. do      
(19)Table XIVB - This table caters for the staff employed by the State Government for promoting education amongst the Scheduled Castes, Scheduled Tribes and Backward Communities. For instance Inspectors, Special Officers, Teachers, etc., recruited by the Government solely for this job should be shown. It is not intended that statistics of teachers doing normal teaching work in educational institutions should be shown here.(Government of India letter no. 1-8/55-S. 8, dated the 4lh January, 1955 - Instructions for filling in the statements, table in form A.)
(20)Table XVII - State Educational Service -
(a)This table caters for only that Government personnel which is on State Educational Service. The statistics of class I and class II or equivalent rank officers, who, though doing teaching work in educational institutions, are not on State Educational Service are not to be given here. Thus a Class I Professor in a Medical College who is not on State Educational Service but on State Health Services is not to be shown here.
(b)This table includes the statistics of State Educational Service, class I and class II or their equivalent and exclude all other Subordinate Educational Services. In the remarks columns against each side-head, the number and designations of the "equivalent" posts included in columns 2 and 3 should be mentioned. Every case of increase or decrease in the number of posts should be explained in foot-note.
(c)This table shows the distribution of posts in men's and women's branches and not incumbents.
(21)Table XVIII - State Educational Directorate and Regional Deputy Directorate - This table should include all gazetted and non-gazetted posts which should be shown separately. For example the statistics of the inspecting officers in the subordinate services should also be shown here. This table also shows the distribution of posts in men's and women's branches and not incumbents.