(2)Grants will only be given to those municipalities which observe the following rules:-(a)Any school maintained or aided.by, or in receipt of a stipend from, the municipal Commissioners, together with all its accounts, books and other records, shall at all reasonable tin e be open to inspection and examination by the Commissioner, by the District or Sub-divisional Officer, by the Regional Deputy Director, District Education Officer or Sub-divisional Education Officer, by the Deputy Inspector (if there is such an officer in educational charge of the area in which the municipality is situated), by any of the municipal Commissioners or any member of an education committee appointed by them and (in the case of primary schools) by the subordinate inspecting agency employed by the Education Department; and to this end the records and accounts shall be placed and kept in such custody that they shall always be accessible on the visit of any such examining or inspecting officer. Such inspection shall have no reference to religious but only to secular education.(b)Every such school shall submit punctually and in the prescribed forms such annual and periodical returns as may be called for by the Education Department or by the municipal Commissioners.(c)Every such school shall have an attendance register, an admission register, a visitors' book, a record of transfer certificates received and issued and, where fees are charged, an account book, each of which must be kept in such form as the Education Department may prescribe.(d)Every such school shall observe the transfer and other rules of the Education Department.(e)Every such school shall provide instruction only according to the curriculum prescribed by the State Government, and nothing else shall be taught, sung or recited therein without the previous sanction of the municipal Commissioners and the previous approval of the State Government.(f)(i)Fees shall be levied from all boys in every such schools except in cases where, and to the extent to which, exemptions have been allowed by the State Government. In the case of middle schools the rate of fees shall be that prescribed by the State Government, No fees need be levied from girls.Note. - For the rate of fees prescribed by Government, see Article 307 & Art. 311.(ii)Subject to such instruction as the State Government may issue in respect of pupils belonging to the Scheduled Castes the admissible number of free studentships in middle classes of all secondary schools under public management and of all aided secondary schools under private management shall be 15 percent of the number of boys on the rolls of such classes. Two half-free studentships shall be permissible instead of one free-studentship, but one-fourth free-studentships shall not be allowed. In awarding free-studentships the first consideration shall be the fitness of the candidates to benefit by instruction. Among candidates so qualified due regard shall be paid to poverty.(iii)The names of Scheduled Tribes (Backward Tribes) and other details as notified under the Constitution (Scheduled Tribes) Order, 1950 (page 313 of Census of India - Volume V, Bihar, Part IIA-Tables) are reproduced below :-"A person shall be deemed to be a member of Scheduled Tribes (Backward Tribes) if and only if-(i)he is resident in the State and belongs to any of the following tribes-
