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State of Bihar - Section

Section 4 in Account Rules for Lodging House Funds

4.

A budget estimate in form no. 1 showing the probable receipts and expenditure of the lodging house fund under all heads during the ensuing financial year shall be prepared by the Managing Committee or person administering the fund and submitted to the Commissioner of the Division through the District Magistrate on a date fixed by the Commissioner. The District Magistrate shall check the figures and if the figures are correct forward the estimate to the Commissioner. On receipt of the Commissioner's order approving the estimates, the District Magistrate shall forward them to the Managing Committee or the person administering the fund concerned.