Section 23(m) in Bihar School Examination Board Act, 2019
(m)to the payment of any other expenses up to rupees five crore, not specified in any of the preceding clauses, declared by the Board, with the approval of Board and above rupees five crore with the prior approval of the Department, to be the expenses for the purposes of the Board; and Provided that the grant of any sum for application to the objects specified in clauses (f) and (g) shall be subject to the approval of the Board.
