Section 89 in The Bihar Primary and Middle Education Rules, 1961
89. Procedure and agency for construction of new buildings of primary and middle schools.
(1)The plan and estimates either for construction of new buildings or for making additions in the existing one in respect of Board-managed schools, shall be prepared by the District Engineer and placed before the Public Works Committee constituted under Section 72 of the Act for necessary action. Before, however, formal orders sanctioning allocation of fund to different institutions are passed, all proposals for allotment of fund together with a short memorandum indicating therein the rough estimate, shall be placed before the Education Committee for its approval. The memorandum shall also indicate the maximum amount of local contribution to be available in cash, in shape of materials or in shape of labour. While making allocation of fund, preference will be given to institutions where local contribution is 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.Where considerable amount of local contribution in cash, materials or in shape of labour, is available, the work shall ordinarily be done through the local Gram Panchayat or in the absence of a Gram Panchayat through a representative committee of the villagers, under the supervision of the District Engineer.(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.
