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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Jharkhand - Subsection

Section 87(2) in The Bihar Primary and Middle Education Rules, 1961

(2)As sufficient funds may not be available to meet the requirements of every new school and additional requirements of every existing school, a system of priorities in the matter of selection shall be adopted. Those villages where the local people have already provided some buildings or where they come forward with contribution which exceed the minimum prescribed by the State Government shall be given preference. Exceptions to this may be made only in the case of villages situated in backward areas or villages where the people are so poor and backward that they are not in a position to contribute more than the minimum prescribed by the State Government.Note. - In no case shall any money be paid from the District Education Fund for the construction of any building which does not conform to the type plan without the prior approval of the Director. Except in the backward areas, the higher the local contribution exceeds the minimum prescribed, the higher shall be the property in sanctioning assistance from such fund.