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[Cites 0, Cited by 0] [Section 83(6)] [Section 83] [Entire Act]

State of Jharkhand - Subsection

Section 83(6)(a) in The Bihar Primary and Middle Education Rules, 1961

(a)The estimates relating to major repairs of Board-managed Schools shall be placed before the Public Works Committee of the District Board constituted under Section 72 of the Act, and also before the Education Committee for their approval alongwith a short memorandum in respect to each and all Schools. The memorandum shall indicate the maximum amount of local contribution to be available either in cash materials or in shape of labour and the name of the party or agency through which the work is proposed to be executed. In such case, where local contribution is upto fifty percent of the total cost, the work shall ordinarily be done through the local Gram Panchayat or representative committee of the villagers under the supervision of the District Engineer and his subordinate technical staff.