Section 87(1) in The Bihar Primary and Middle Education Rules, 1961
(1)Grants for construction of buildings shall be sanctioned only on the conditions that.-(a)Sufficient land is made available by the local people, free of cost, for the construction of the building and for meeting the requirements of the school to be housed therein, such as playground, land for gardening, land for future expansion, etc.,(b)a deed is executed providing for the legal ownership of the premises in favour of the Gram Panchayat, if any, or the local School Committee or the District Board or the Governor of Bihar;(c)the applicants for grants undertake in writing the responsibility for the proper maintenance of the buildings after construction and for the efficient management of the institution to be housed there in; and(d)the applicants for grants give a written guarantee regarding their contribution and a written undertaking to observe the various conditions, such as the prescribed plans and specifications, etc.
