Section 65 in The Bihar and Orissa Local Self-Government Act, 1885
65. Transfer of funds by Government to District Board.
- It shall be lawful for the [State] [Substituted by ALO.] Government from time to time to transfer to a District Board such funds as [it] [Substituted for the word 'he' by B. and O. Act 1 of 1923.] may deem necessary for expenditure on-(a)[ the improvement of any schools or class of schools within the district under private management; or [Substituted for the words 'the improvement of primary schools within the district under private management' by Bengal Act 5 of 1908.](b)the maintenance or improvement of any schools or class of schools maintained and managed by the District Board; or(c)the provision of buildings to be used as students hostels in connection with any school referred to in Section 64, or in clause (a) or clause (b) of this section, or any other school, college or educational institution, and the maintenance and management of such hostels.]And, subject to any Rules made by the [State] [Substituted by ALO.] Government under this Act, the Board shall be charged with, and be responsible for, the proper distribution of such funds.
