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State of Jharkhand - Section

Section 904 in Bihar Education Code, 1961

904. Realisation of fees for extra-curricular activities in Government Educational Institutions and accounting thereof.

- All fees realised from students in Government Educational Institutions for extra-curricular activities, e.g., riding, boating, clothing, etc., should come into the public accounts of Government. The accounting procedure, as applicable to personal ledger accounts, may be followed in respect of such deposits of the educational institutions and the head of the institutions may be allowed to withdraw from treasury by means of cheque. The treasury will, however, maintain a separate deposit account for each institution comprising deposits of all kinds of fees realised in that institution and submit plus and minus memo, of such deposits to the Central Audit. The audit office will agree the balance with the Administrator of the Deposit Account. The Deposit Account will be of the nature of a banking account as obtaining for Deposits of Local Funds. Detailed accounts will be maintained by the head of the institution which will be subject to local audit by the Accountant-General. A new minor head "Deposits of Educational Institutions" should be opened under "Receipts" and "Outgoing" subordinate to the major head "Civil Deposits" in section "S-Deposit and Advances-Part II-Deposits not bearing interest-Other Deposit Accounts-Departmental and Judicial Deposits" in the accounts of the State Government for carrying out the transactions mentioned above.(G. O. no. 769, dated the 26th March, 1958.)