Section 53 in The Bihar Primary and Middle Education Rules, 1961
53. Criterion for sanctioning aid.
- Subject to the provisions of Rules 54 and 55, grants shall ordinarily be given only to those recognised schools which are managed by committees, whose constitution has been approved by the District Superintendent and which, with the help of the grant to be given, can adopt a scale of establishment not lower than that prescribed by the State Government from time to time. This Rule shall only be relaxed with the previous approval of the State Government. Reasonable local contributions from private sources shall be a condition precedent to the giving of a grant.
