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State of Jharkhand - Section

Section 147 in Bihar Education Code, 1961

147. Statutory rules for Municipalities.

- The following are the rules framed by Government under Sections 81 and 341 of the Bihar and Orissa Municipal Act(Government notification no. 5246-L.S.G., dated the 2nd May 1925.)
(1)No unrecognised school, and no school in which the course of instruction carried beyond the middle standard, shall be maintained or aided by the Commissioners. Schools for the training of artisans for special trades shall be considered to be primary schools for the purposes of this rule, provided that provision is made in them for the teaching of reading, writing and arithmetic or pupils are not admitted until they have passed the lower primary standard.(Government notification no. 1414-E. R., dated the 5th September 930.)
(2)No building shall be erected for any school or hostel directly maintained by the municipality, nor shall a building grant be given in respect of any school or hostel unless the plans have been approved by the District Education Officer, if the cost is not to exceed Rs. 6,000 or by the Director of Public Instruction in any other case, provided that if a departmental type plan is to be followed with no modification, the approval of the District Education Officer or the Director of Public Instruction shall not be required, provided also that if, after due notice has been given by the Chairman of the municipality, no objection is received from the District Education Officer or the Director of Public Instruction, as the case may be, within two months, it may be presumed that approval has been accorded.(Government notification no. 466-E., dated the 20th January 1927.)Explanation. - The building should usually comply with the following conditions:-
(1)The class-room should provide at least 8 square feet of floor space for each pupil, and each pupil should be allowed at least 18 inches of desk space, whether he sits on the floor or on a bench.
(2)The class-room should if possible be arranged in a single row extending from east to west so that the rooms may be lighted from the north and a verandah may be necessary on the southern side only.
(3)Not more than 4 feet of space should be left between the tops of the windows and the roof.
(4)The black-boards should be placed on the sides of the rooms where there are no windows.
(5)Rooms should not be designed for more than 30 pupils.
(3)No school shall be managed or aided by the Commissioners unless it observes the curriculum prescribed by the State Government and the text-books used in it are selected from a list published by the Director of Public Instruction or are specially approved by him.