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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(7) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

(7)The Headmaster shall receive daily from the class teacher or the clerk according to the system of collection in vogue, the sums received in fees and fines and shall record them in the Fees Register, the Fine Register, and the Cash Book under his signature. He shall then deposit the money in the School account in Postal Savings Bank or at such other place as has been approved by the Committee on the same day or on the next day, unless required for immediate disbursement and report the collection daily to the Secretary.