Section 64A in The Bihar and Orissa Local Self-Government Act, 1885
64A. [ Provision, maintenance and management of students' hostels. [Inserted by Bengal Act 5 of 1908.]
- The District Board may, subject to any rules made by the [State] Government under this Act,-(a)provide buildings to be used as students' hostels in connection with schools for the maintenance and management of which the Board is responsible under Section 62 or Section 63, and maintain and manage such hostels, [* *] [The word 'Or' at the end of clause (a), repealed by B. and O, Act 1 of 1923.](b)make grants-in-aid of any school referred to in [* * *] ['Section 63 or' omitted by Bihar Act 7 of 1954.] Section 64 or any other school, college or educational institution, for the purpose of providing buildings to be used as students hostels in connection with such school, college or institution, or for the purpose of maintaining and managing such hostels. [or] [Inserted by B. and O. Act 1 of 1923.](c)[ establish scholarships for the furtherance of technical or any other special form of education.] [Inserted by B. and O. Act 1 of 1923.]
