Section 62 in The Bihar and Orissa Local Self-Government Act, 1885
62. [ Primary and middle schools under public management. [Section 62 is in force in areas in which Part IV of the B. and O. Act 3 of 1922 is not in force.]
- Subject to any rules made by the [State] Government under this Act, every District Board shall be charged with, and be responsible for the maintenance and management of all primary and middle schools under public management within the district, the construction and repair of all buildings connected therewith, the appointment (subject to the provision of Section 33) of all masters and assistant masters thereof, and the payment of the salaries of such masters and assistant masters;]
