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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jharkhand - Subsection

Section 83(9) in The Bihar Primary and Middle Education Rules, 1961

(9)If in any district large balances are left in the "School Building Repair Fund", which are not urgently required for the purpose for which it meant, proposals may be submitted to the Director for approving the transfer of the whole or a portion thereof to the "School Buildings Construction Fund" referred to in Rule 85.