Section 83 in The Bihar Primary and Middle Education Rules, 1961
83. Procedure to be followed in the case of major repairs.
(1)Efforts shall be made to get major repairs also done through the school committee with the co-operation of the villagers, the staff and the pupils.(2)In deserving cases the school committee may get some help from the "School Building Repair Fund" to meet a part of the cost of major repairs.(3)Immediately after the rains each year each Sub-divisional Education Officer and Sub-Inspector of Schools shall review the condition of each Middle and Primary School respectively under their charge, and decide whether any of them is in need of major repairs. A list of such buildings in order of priority alongwith rough plans and estimates for the repairs shall be prepared by the Sub-divisional Education Officer and the Sub-Inspector of Schools and forwarded to the District Superintendent latest by the 30th November each year. The Sub-divisional Education Officer and the Sub-Inspector of Schools shall also report the approximate local contributions that may be forthcoming and the assistance recommended to be paid from the "School Building Repair Fund.(4)The District Superintendent after making a preliminary scrutiny of the list, shall satisfy himself that all the cases mentioned in the list referred to in sub- Rule (3) come within the definition of "major repairs". Thereafter, he shall, in consultation with the District Engineer, get detailed plans and estimates prepared for each such case with the help of the technical staff under him. These detailed plans and estimates shall be ready latest by the 31st January each year.(5)In the month of February each year, the detailed plans and estimates shall be thoroughly scrutinised and subject to funds being available in the District Education Fund under the sub-head "Building Repair", the works shall be sanctioned in strict order of priority, preference however, being given to cases where more than 50 percent of the cost will be met by the local committee and villagers.(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.(7)Except in the case of Board-managed Schools, payments to the School Committee for major repairs shall be made through the officer-in-charge of Community Project, National Extension Service or Anchal-cum Development Blocks, as the case may be.In the case of Board-managed Schools, payments shall be made on the recommendation of the District Engineer.Advice of the Block Development Officer or Project Executive Officer, as the case may be, shall invariably be taken by the District Superintendent before considering the case for payment of building repair, grant for major repair and also at different stages while the work is under progress and after the work has been completed.(8)Since the amount available under the sub-head "Building Repairs" will be limited, every effort should be made to include some of projects in other programmes of assistance under taken by the State Government, such as the Local Development Works Programme, Community Development Programme, etc.(9)If in any district large balances are left in the "School Building Repair Fund", which are not urgently required for the purpose for which it meant, proposals may be submitted to the Director for approving the transfer of the whole or a portion thereof to the "School Buildings Construction Fund" referred to in Rule 85.
