(2)The procedure for drawal and disbursement of scholarships, stipends and book-grants will be as follows:-(a)Payments to private parties including scholars which are required to be made at the treasuries under the jurisdiction of an Accountant General other than the one in whose books the charges are finally adjustable should be made through bank drafts instead of through the Accountant-General concerned. The Department concerned should arrange for drawal and remittance of money through Bank drafts. The Bank draft should be sent to the head of the institution concerned for collection and disbursement to the scholars concerned and certificate of disbursement obtained.(b)The Government servants in charge of Government institutions within the State should draw and disburse scholarships, stipends, book-grants, etc., to the scholars in their institutions.(c)If a scholar is reading in a private institution (other than under Universities) within the State, the scholarships, stipends, book-grants, etc. should be drawn and remitted to the head of the institution concerned by Postal money order at the public expenses in the manner laid down in rule 203 read with clause (xi) of rule 144 of the Bihar Treasury Code. If, however, the office of the drawing officer and the institution concerned are situated in the same station, the bill duly signed by the drawing officer should be endorsed to the head of the institution for collection of the amount from the Treasury and disbursement of the same to the students concerned. In this respect the instructions obtained in rule 177 and clause (2) (a) of rule 313 of the Bihar Treasury Code, Volume I should be followed.(d)If a scholar is reading in an institution which is under one of the Universities within the State then bills of scholarships, stipends, book-grants, etc., duly signed by the drawing officer should be endorsed to the head of the institution, viz., the Principal in the cases of college students and the Registrar in the case of Universities students, for collection of the amount from the treasury and disbursement of the same to the scholars concerned, In this respect, the instructions contained in rule 177 and clause (2) of rule 313 of the Bihar Treasury Code, Volume I should be followed.
