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State of Jharkhand - Section

Section 311 in Bihar Education Code, 1961

311. Fee rates for Secondary Schools maintained by Local Bodies or aided out of District Education Fund.

- The following is the scale of fees prescribed for middle schools maintained by District Board, or aided out of District Education Fund.Middle Schools
(1)For pupils whose parents or guardians are not assessed to chaukidari tax on account of poverty or belong to backward Tribes who have never paid fees or are members of the Scheduled Castes.
          Rs.
Class VI .. .. .. .. 0.61
Class VII .. .. .. .. 0.50
(2)In areas where pupils of backward tribes have been paying fees hitherto, the District Education Officer may sanction a special scale for such pupils.
(3)For other pupils the rates are the same as those prescribed for non-Government Middle Schools in Article 309 above.
(4)Fees realised from students of classes VI and VII of all Board-managed schools shall be remitted at the end of the month by the Headmasters concerned to the District Superintendent of Education by money order for being deposited into the Treasury and shall be credited to the District Education Fund. The money order commission may be deducted from the fees. As regards the middle schools other than Board-managed schools, the question of deposit of fees into the District Education Fund does not arise.(G.O. no. 21650, dated the 2nd June, 1954.)