Section 24 in The Bihar Primary and Middle Education Rules, 1961
24. Seat-rent in hostels.
- In the hostels, if any, attached to the Senior Basic, Junior Basic, Middle or Primary Schools, managed or aided out of the District Education Fund, such percentage of the boarders as may be fixed by the Director, may be exempted from payment of seat-rent and furniture rent, provided that only really poor boarders shall be so exempted. In the case of Board managed schools the number of the boarders in hostels belonging to the scheduled castes or scheduled tribes who may be exempted from payment of seat-rent may be fixed by the District Board on the recommendation of its Education Committee.
