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State of Jharkhand - Section

Section 599 in Bihar Education Code, 1961

599. Particulars required.

- The plans and estimates to be prepared as above should include a site plan, ground plan of all premises including out-houses, latrines, etc., elevation plans, and in addition the following :-For both school and hostel buildings.
(1)A rough sketch of the compound showing the drainage arrangements, position of latrines, wells, servants' quarters, kitchens, urinals and other buildings;
(2)A plan of the latrines and urinals to be erected.
(3)A statement showing-
(i)the number of scholars for which each room is intended and the measurements of each room;
(ii)the number of doors and windows and their measurements;
(iii)the number of latrine-seats;
(iv)the number of urinal seats;
(4)Answers to the following queries :-
(i)What arrangements have been made for the supply of drinking water inside the building ?
(ii)Is there any hospital, infirmary, slaughter-house or other building within 100 yards of the boundaries of the proposed site ?
(iii)Is the building designed for Anglo-Indians or Indians ?
(iv)Is the institution designed for boys or girls, or for both ?
Note. - The maximum and minimum ages of the inmates should be stated and these should be given separately for boys and girls.Additional information for school buildings only.
(v)Is the building designed for day students or boarders or both ? The number of students for which the building is designed should be stated in each case and, if the institution contains both boarders and day-scholars, the number of boarders and day-scholars should be given separately;
Additional information for hostels only.
(vi)What is the number which each sleeping-room is designed to accommodate ?
(vii)Are there any sanitary conveniences within the hostel precincts for night use ?
(viii)What are the bathing arrangements and are they separate from the drinking water-supply ?
(ix)Are the cook-houses pucca and fly-proof ?
(x)What is the extent and situation of the servants' quarters?
(Government notification no. 200-E., dated the 19th April, 1919.)