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State of Jharkhand - Section

Section 148 in Bihar Education Code, 1961

148. Rules for grants to Municipalities.

- The following are the rules prescribed by Government to regulate grants to municipalities for educational purposes. These rules apply also to Notified Area Committees and the Patna Municipal Corporation :-(Government notifications no. 1146-E., dated the 21st February 1929; no. 981-Ft.E., dated the 23rd July 1935 and no. 219-E., dated the 3rd February 1944.)
(1)In calculating the educational grant admissible to any municipality, Government shall take account only of expenditure incurred on the following objects:-
(a)the maintenance of recognised middle schools for boys or primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);
Note. - Schools for the training of artisans for special trades shall be considered to be primary schools for the purposes of this rule, provided that provision is made in them for teaching of reading, writing and arithmetic or pupils are not admitted until they have passed the lower primary standard.
(b)the payment of grants-in-aid to committees or societies managing one or more recognised middle school for boys or primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);
(c)the payment of stipends and of a monthly allowance for contingent charges (including charges on account of the rent of the school building) to teachers of recognised primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);
(d)the payment of special rewards to selected teachers of recognised primary schools (including Primary Urdu Schools and Primary Sanskrit schools), who have taught continuously and with a good record for not less than five years;
(e)the payment to teachers of recognised primary schools (including ordinary Urdu Schools and Primary Sanskrit Schools) of compensation for any loss of fees to which they may be put by any orders which Government may issue in respect of the percentage of their pupils whom they must exempt from the payment of fees;
(f)the payment of salaries of maid servants for girls' schools and of conveyance charges for girls' schools;
(g)subject to the provisions of rule 2 (i) the purchase of prizes, library books, newspapers and periodicals for school use;
(h)the acquisition of land for schools sites, the construction or purchase of, and repairs, improvements or additions to school or hostel building for recognised middle schools for boys or primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);
(i)the purchase and repair of furniture and equipment for recognised middle schools for boys or primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);
(j)the purchase of spinning wheels and materials for spinning or sewing for recognised primary schools for girls and of spinning wheels for the primary classes of house boys' schools in which Government may, by general or special instruction, permit spinning to be taught;
(k)
(i)the payment of capitation allowances for teaching pupils of the Scheduled Castes;
(ii)the payment of capitation allowances for teaching girls when there is no girls' schools within one mile, provided that no payment shall be made under this rule in respect of any girl who has not completed the course of the infant class and been promoted to the next higher class.
(Government notification no. 1902-E., dated the 8th of April 1935.)
(l)charges for the printing of forms and circular letters required for schools use;
(m)the supply of books and writing materials to schools for the use of children of the Scheduled Castes;
(n)provident fund charges for teachers;
(o)the cost of providing lights for night schools;
(p)subject to the approval of the Education Department, the promotion of games, sports, etc.
(2)Grants will only be given to those municipalities which observe the following rules:-
(a)Any school maintained or aided.by, or in receipt of a stipend from, the municipal Commissioners, together with all its accounts, books and other records, shall at all reasonable tin e be open to inspection and examination by the Commissioner, by the District or Sub-divisional Officer, by the Regional Deputy Director, District Education Officer or Sub-divisional Education Officer, by the Deputy Inspector (if there is such an officer in educational charge of the area in which the municipality is situated), by any of the municipal Commissioners or any member of an education committee appointed by them and (in the case of primary schools) by the subordinate inspecting agency employed by the Education Department; and to this end the records and accounts shall be placed and kept in such custody that they shall always be accessible on the visit of any such examining or inspecting officer. Such inspection shall have no reference to religious but only to secular education.
(b)Every such school shall submit punctually and in the prescribed forms such annual and periodical returns as may be called for by the Education Department or by the municipal Commissioners.
(c)Every such school shall have an attendance register, an admission register, a visitors' book, a record of transfer certificates received and issued and, where fees are charged, an account book, each of which must be kept in such form as the Education Department may prescribe.
(d)Every such school shall observe the transfer and other rules of the Education Department.
(e)Every such school shall provide instruction only according to the curriculum prescribed by the State Government, and nothing else shall be taught, sung or recited therein without the previous sanction of the municipal Commissioners and the previous approval of the State Government.
(f)
(i)Fees shall be levied from all boys in every such schools except in cases where, and to the extent to which, exemptions have been allowed by the State Government. In the case of middle schools the rate of fees shall be that prescribed by the State Government, No fees need be levied from girls.
Note. - For the rate of fees prescribed by Government, see Article 307 & Art. 311.
(ii)Subject to such instruction as the State Government may issue in respect of pupils belonging to the Scheduled Castes the admissible number of free studentships in middle classes of all secondary schools under public management and of all aided secondary schools under private management shall be 15 percent of the number of boys on the rolls of such classes. Two half-free studentships shall be permissible instead of one free-studentship, but one-fourth free-studentships shall not be allowed. In awarding free-studentships the first consideration shall be the fitness of the candidates to benefit by instruction. Among candidates so qualified due regard shall be paid to poverty.
(iii)The names of Scheduled Tribes (Backward Tribes) and other details as notified under the Constitution (Scheduled Tribes) Order, 1950 (page 313 of Census of India - Volume V, Bihar, Part IIA-Tables) are reproduced below :-
"A person shall be deemed to be a member of Scheduled Tribes (Backward Tribes) if and only if-
(i)he is resident in the State and belongs to any of the following tribes-
(1)Asur.
(2)Baiga.
(3)Bathundi.
(4)Bedia.
(5)Binjhia.
(6)Birhor.
(7)Birhia.
(8)Chero.
(9)Chik Baraik.
(10)Gond.
(11)Gorait.
(12)Ho.
(13)Karmali.
(14)Kharia.
(15)Kharwar.
(16)Khond.
(17)Kisan.
(18)Kora.
(19)Korwa.
(20)Lohara.
(21)Mahli.
(22)Mai Paharia.
(23)Munda.
(24)Oraon.
(25)Parhaiya.
(26)Santal.
(27)Sauria Paharia.
(28)Savar.
(ii)Bhumij. - If he is resident in any of the districts of Santal Parganas, Hazaribagh, Ranchi, Dhanbad, Singhbhum districts.
(iii)The following are the lists of Scheduled Castes as notified under Constitution (Scheduled Castes) Order, 1950, viz. - Scheduled Castes-
(1)Throughout the State-
Bauri. Kanjar.
Bantar. Kurariar.
Bhogta. Lalbegi.
Chamar. Mochi.
Chaupal. Musahar.
Dhobi. Nat.
Dom. Pan.
Dusadh (including Dhari or Dharhi). Pasi.
Ghasi. Rajwar.
Halakhor. Turi.
Hari, including Mehtar.  
(2)In Patna and Tirhut Divisions, and the districts of Monghyr, Bhagalpur, Purnea and Palamau-Bhumij,
(3)In Patna, Gaya, Shahabad and Palamau districts-Bhumij,
(4)In Shahabad district-Bhumij,
(iv)In the hostels, if any, attached to secondary or primary schools managed or aided by, or in receipt of stipends from, the municipal Commissioners, 5 per cent of the boarders may be excused seat-rent and furniture rent, provided they are really poor.
(g)The list of holidays, and vacations to be observed in schools maintained by, or in receipt of stipends from the municipal Commissioners shall be fixed annually by the municipal Commissioners subject to such general or special instructions as may be issued by the State Government. In the case of schools aided by the municipal Commissioners, the school authority shall fix the list subject again to such general or special instructions as may be issued by the State Government, and shall submit it to the Municipal Commissioners not later than the 1st of December next preceding the year for which the list is intended. The municipality shall forward copies of all the lists to the District Education Officer (and also to the Deputy Inspector, if there is such an officer in educational charge of the area in which municipality is situated) on or before the 1st January.
Note. - The instructions issued by Government are given in Article 235.
(h)The grant of leave to teachers in schools directly managed by the municipal Commissioners shall be regulated by such rules as the Municipal Commissioners may frame for the grant of leave to their employees. Leave to teachers of aided schools may be granted by the school authority or by any person to whom the school authority may delegate this authority. Notice of any leave for more than one month given to any teacher must be forwarded to the municipal office with the next grant-in-aid bill, and the Municipal Commissioners may make any objection to the leave. Leave to stipendiary teachers may be granted by the Sub-Inspector or by the Chairman of the municipality according to such rules as the Municipal Commissioners may prescribe with the sanction of the Director of Public Instruction,
(i)The State Government shall have power to prohibit the purchase or distribution for school use of any book, newspaper or periodical if they consider it to be unsuitable for such use.
(j)Any school maintained or aided by, or in receipt of a stipend from, the Municipal Commissioners shall, if Government so desire, be made available for use as a practising school for the students under training in any training school maintained by Government.