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State of Jharkhand - Section

Section 612 in Bihar Education Code, 1961

612. Rent payable in certain cases.

- Superintendents and Assistant Superintendents of hostels, occupy bachelor's quarters consisting of one room or more in the hostel itself, similar to the accommodation provided for boarders, are charged rent at the following rates :-
(1)For one room, the room rent and electric fitting rent payable by a boarder in the hostel plus the usual 37 Paise for furniture, if it is provided.
(2)For each additional room, the maximum rent and electric fitting rent and furniture rent which could be realized from boarders if that room was fully occupied.Note. - (1) In training schools the charge to be levied is based on the assumption that each boarder pays Rs. 1.50 as rent and 37 Paise as furniture rent.
(2)These orders apply in the case of all Government hostels and private hostels maintained on the books of the Public Works Department and kept in repair by that department.
(3)A Superintendent or Assistant Superintendent occupying a room in a hostel as above is entitled to occupy the whole room on payment of the prescribed change, e.g., if ho has a son living with him in the room, no extra charge is payable.(G. O. no. 839-E., dated the 18th February, 1933 ; G. O. no. 1333-E.R., dated the 30th October, 1933.)