Section 89(1) in The Bihar Primary and Middle Education Rules, 1961
(1)The plan and estimates either for construction of new buildings or for making additions in the existing one in respect of Board-managed schools, shall be prepared by the District Engineer and placed before the Public Works Committee constituted under Section 72 of the Act for necessary action. Before, however, formal orders sanctioning allocation of fund to different institutions are passed, all proposals for allotment of fund together with a short memorandum indicating therein the rough estimate, shall be placed before the Education Committee for its approval. The memorandum shall also indicate the maximum amount of local contribution to be available in cash, in shape of materials or in shape of labour. While making allocation of fund, preference will be given to institutions where local contribution is available at least to the extent of 25 per cent of the total cost, except in very special circumstances, where either the people of the locality are very backward or economically hard hit.Where considerable amount of local contribution in cash, materials or in shape of labour, is available, the work shall ordinarily be done through the local Gram Panchayat or in the absence of a Gram Panchayat through a representative committee of the villagers, under the supervision of the District Engineer.
