Section 83(6) in The Bihar Primary and Middle Education Rules, 1961
(6)(a)The estimates relating to major repairs of Board-managed Schools shall be placed before the Public Works Committee of the District Board constituted under Section 72 of the Act, and also before the Education Committee for their approval alongwith a short memorandum in respect to each and all Schools. The memorandum shall indicate the maximum amount of local contribution to be available either in cash materials or in shape of labour and the name of the party or agency through which the work is proposed to be executed. In such case, where local contribution is upto fifty percent of the total cost, the work shall ordinarily be done through the local Gram Panchayat or representative committee of the villagers under the supervision of the District Engineer and his subordinate technical staff.(b)The estimates relating to aided schools shall be placed before a committee consisting of the District Magistrate as President, Chairman, District Board, the District Education Officer, the District Engineer as members and the District Superintendent as Secretary of the committee for approval. The memorandum will also specify the maximum amount of local contribution to be available for the work either in cash, materials or in shape of labour. The grant shall normally be sanctioned to schools where local contribution is substantially available at least to the extent of 25 percent of the total cost, except in very special circumstances where either the people of the locality are very backward or economically hard hit. The work shall ordinarily be executed through the local Gram Panchayat or representative committee of the villagers under the supervision of the District Engineer.
