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[Cites 0, Cited by 0] [Section 655(2)] [Section 655] [Entire Act]

State of Jharkhand - Subsection

Section 655(2)(a) in Bihar Education Code, 1961

(a)Payments to private parties including scholars which are required to be made at the treasuries under the jurisdiction of an Accountant General other than the one in whose books the charges are finally adjustable should be made through bank drafts instead of through the Accountant-General concerned. The Department concerned should arrange for drawal and remittance of money through Bank drafts. The Bank draft should be sent to the head of the institution concerned for collection and disbursement to the scholars concerned and certificate of disbursement obtained.