Section 14 in The Bihar Local Self-Government (Amending and Validating) Act, 1954
14. Transference to the District Education Fund of sums granted for the purpose of education and credited to the District Fund before the 27th January, 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.(2)All sums granted to the District Board by the State Government before the 27th January, 1954, for purposes of education other than that referred to in subsection (1), and remaining unspent on that date shall be credited to the District Education Fund.(3)The Chairman shall furnish a detailed account of the unspent balance of all sums granted by the State Government for purposes of education before the 27th January, 1954, in accordance with such rules as may be made by the State Government in this behalf.
