Section 5 in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
5. District Education Fund and Municipal Education Fund.
(1)There shall be created a District Education Fund and a Municipal Education Fund for the rural and urban areas of the district respectively wherein all Government grants and allotments for elementary education shall be credited and necessary expenditure shall be incurred out of the said Funds.(2)For the Patna Municipal Corporation areas, there shall be a separate Fund, called the Patna Municipal Corporation Education Fund.(3)The State Government may if it thinks fit by publication of a notification to that effect in the Official Gazette area only one Fund for the district, after nullifying the District Education Fund, the Municipal Education Fund and Patna Municipal Corporation Education Fund.(4)The State Government may by a notification published in the Official Gazette abolish or supersede the District Education Fund, the Municipal Education Fund of the Patna Municipal Corporation Education Fund and may by some other procedure for incurring expenditure under different heads of Elementary Education.(5)Till some other alternative arrangements are made the payment of salaries, allowances and other remuneration to teachers and expenditure on other items of Elementary Education shall continue to be made as before from the District Education Fund, the Municipal Education Fund or the Patna Municipal Corporation Education Fund, as the case may be,(6)All amounts payable to the local bodies on account of salaries and allowances to the teachers of schools amounts of deposits in their provident fund and all other amounts relating to elementary schools and credited to or deposited in the District Education Fund, the Municipal Education Fund or Patna Municipal Corporation Education Fund together with the balance amount available in these funds shall be deemed to have been transferred to the fund concerned.(7)The District Superintendent of Education, the Sub-divisional Education Officer-cum-Municipal Education Officer and Sub-divisional Education Officer, Patna Sadar shall respectively operate the District Education Fund, the Municipal Education and the Patna Municipal Corporation Education Fund according to the order or Rules of the State Government.
