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[Cites 0, Cited by 0] [Section 492] [Entire Act]

State of Jharkhand - Subsection

Section 492(4) in Bihar Education Code, 1961

(4)The Secretary of the Madrasa Examination Board has power to sanction, in respect of the examination controlled by the Board, the grant, or acceptance of honoraria or fees of individual amounts not exceeding Rs. 250 when the amount is calculated according to scales fixed for remuneration for work in connection with examinations and the budget provision is not exceeded.(Government notification no. 10972-E., dated the 6th December 1934.)