Section 6 in The Bihar Primary and Middle Education Rules, 1961
6. Payments from the Fund.
(a)All payments out of the District Education Fund shall be made by the District Superintendent. In the case of Board-managed schools, however, the pay orders on the bills may be given by the Chairman of the District Board, but the Chairman may delegate this power to the District Superintendent for facilitating prompt payment.(b)The District Superintendent shall keep an account of the income and expenditure of the District Education Fund under such different heads as may be prescribed by the Department from time to time.(c)The payment of salaries and allowances of masters, assistant masters and other members of the establishment of schools maintained or aided from the District Education Fund as also grants for equipments, etc., for such schools shall, as far as possible, be made by money order.
