Section 12 in Bihar Elementary School Education Committee Act, 2007
12. Vidyalaya Shiksha Samiti Development Fund.
- In each school, a fund shall be created in the name of the Vidyalaya Shiksha Samiti, and the fund received from all legal sources will be deposited in it.The account of the fund will be operated jointly by Secretary of the Samiti and by one of the members who has been elected from retired Govt, servant or by the Headmaster/Head Teacher of the School, provided the Headmaster/HeadTeacher shall operate the account only when they are willing to do so, and when there is no alternative arrangements.
