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[Cites 0, Cited by 0] [Section 595(3)] [Section 595] [Entire Act]

State of Jharkhand - Subsection

Section 595(3)(a) in Bihar Education Code, 1961

(a)where additional or improved accommodation is wanted for an existing school, the following particulars should be set forth (i) general description of the school, its site and buildings; (ii) the aid, if any, which it already receives; (iii) the existing accommodation (iv) the number of classes and the average strength of each; (v) the precise character of the addition or improvement proposed; and (vi) the nature of the title of the school authority or committee to the land and building to add to which the grant is sought, and their power to sell, mortgage or otherwise dispose them of;