Section 14(1) in The Bihar Local Self-Government (Amending and Validating) Act, 1954
(1)Notwithstanding anything contained in Section 54-A and Section 54-B, the District Board shall be responsible for the payment, out of the sums granted to the District Board by the State Government for the purpose before the 27th January, 1954, of the salaries and allowances of masters and assistant masters and of the establishments of schools maintained and managed by the District Board under Section 62 and Section 63 accruing due up to and including the 31st March, 1954. All such sums remaining unspent on the 30th April, 1954, shall be credited to the District Education Fund.
