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State of Bihar - Section

Section 7 in Rules for the Government Tibbi College, Patna

7.

(i)The Secretary of the Governing Body shall submit indents for forms and draw contingent charges with the countersignature of the President.
(ii)The Principal shall, unless for reason to be specially recorded the Governing Body otherwise resolves, be empowered-
(a)to spend the grants which are provided in the sanctioned budget of the college for contingencies and for supplies and service on the purposes for which they have been sanctioned and subject to such conditions, if any, as may have been imposed, provided that no re-appropriation may be made from one unit to another without the sanction of the Government;
(b)to countersign bill for scholarships;
(c)to draw his own pay and that of the officers of the teaching staff and of the clerical and menial establishment; and
(d)to draw from treasury and keep for emergent expenditure a permanent advance not exceeding Rs. 20; and
(e)to draw contingent charges after the bills is countersigned by the President of the Governing Body;
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