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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(a) in The Bihar Primary and Middle Education Rules, 1961

(a)All payments out of the District Education Fund shall be made by the District Superintendent. In the case of Board-managed schools, however, the pay orders on the bills may be given by the Chairman of the District Board, but the Chairman may delegate this power to the District Superintendent for facilitating prompt payment.