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[Cites 0, Cited by 0] [Section 951] [Entire Act]

State of Jharkhand - Subsection

Section 951(17) in Bihar Education Code, 1961

(17)In E.S. Table XI, Table D of college return form A and Table III of school return form B the statistics should relate to all the scholars who are receiving education in the State, college or school as the case may be and who have been shown in E.S. Table IV A/B or in table A of college or school return form A irrespective of the fact that they are receiving their scholarships, stipends, etc., from other States in the country. The actual amount spent by other State Governments on these items should be excluded from the expenditure shown against "scholarships and other financial concessions" under indirect expenditure in Table VA/B, or Table B of college and school returns form A and a suitable foot-note indicating the amount so excluded should be given. As regards the expenditure on scholarships, etc., awarded by the State (Bihar) Government or some other agency in this State through the State (Bihar) Government to students studying in other States or abroad it should be included in "Scholarships and other financial concessions" under "indirect expenditure" in Table VA/B and suitable foot-note given.