389. Recurring grants to schools other than High Schools.
- The power to sanction recurring grants to schools other than High schools under their control is exercised by Sub-divisional Education Officers in respect of middle schools and the hostels attached to them (except in areas where the local bodies have assumed control of such schools) and in other cases by the District Education Officer or Inspectress of Schools, Bihar subject to the following conditions:-(i)The grants shall be made strictly in accordance with the rules in force.(ii)The annual allotment of grants to the different divisions and to the schools under the control of the Inspectress shall be made at a conference of inspecting officers. The Director will calculate approximately on the basis of the existing scales of expenditure the grants needed for the schools under the control of the each officer and the amount of money likely to be available for new schools or enhanced grants during the forthcoming year. The Regional Deputy Director of Education and Inspectress will send the lists of the schools which they desire to add to the list of aided schools. At the conference, a list of sanctioned projects will be made and an allotment will be made for the schools under the control of each Regional Deputy Director of Education and the Inspectress, having regard to the scale of existing expenditure and the money available for new projects.(G O. no. 1493-E., dated the 14th April 1923, Government Resolution no. 3268-E., dated the 5th December 1923 and Government Resolution 3961-E, dated the 19th November 1925.)
