- The following are the provisions of the Local Self-Government Act (Bengal Act III of 1885, as amended by Bihar and Orissa Act I of 1923 and Bihar Act VII of 1954 relating to Education)."54A. Constitution of District Education Fund. - (1) There shall be formed for each district a fund to be called the "District Education Fund" and there shall be placed to the credit thereof-(i)all sums granted to the District Board by the Government for purpose of education;(ii)all income derived from any endowments or other property owned or managed by the District Board for the benefit of education;(iii)an annual contribution from the District fund not being less than the average of the sums spent by the District Board for purpose of education during three years immediately preceding the year in which the contribution is made;(iv)all receipts in respect of any school for the maintenance or management of which the Board is responsible under Section 62 or Section 63;(v)all other sums which may be contributed to or received by the District Board for purpose of education; and(vi)such other sums as may be directed by the State Government to be credited to the District Education Fund.(2)Subject to the provision contained in sub-section (3), the District Education Fund shall be vested in the District Board, and the balance standing to the credit of the Fund shall be kept in such custody as the State Government may, from time to time, direct.(3)The District Superintendent of Education appointed under section 62A shall operate the District Education Fund in accordance with rules made by the State Government.
