Section 26 in The Bihar Primary and Middle Education Rules, 1961
26. Examination of bills and remittances of payments by the District Superintendent.
(1)All bills received by the District Superintendent from the Sub-Inspectors of Schools and Sub-divisional Education Officers shall be immediately entered in the bill register. Thereafter each bill shall be properly scrutinised with the least delay and necessary entries made in the prescribed registers and the amount of the bill that has been passed for payment shall be entered in the Money Order form.(2)Remittance shall be made on a monthly basis for all categories of schools and teachers.(3)The District Superintendent shall, in consultation with the Superintendent of Post Offices or where there is no such officer, in consultation with the Head Postmaster, prepare a roster according to which, as far as possible on every working day, the remittances in respect of a batch of schools shall be made. The roster shall be strictly followed and it will be the duty of the District Superintendent and the Deputy Superintendent to see that the Money Orders are ready and handed over to the Post Office in the first hour of the appointed day. In the even of holidays, the roster shall be adjusted well in advance. If there be any departure from the roster, the grounds on which such departure was made shall be recorded in a register to be maintained specially for this purpose.(4)Except the sums on account of the price of equipments and teaching and craft materials for which orders have to be placed at the district headquarters, all other sums shall be remitted on a monthly basis to the Headmaster or teacher-in-charge of the school or where it is necessary, to the Secretary of the school, the details being mentioned in the Money Order coupon.
