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State of Jharkhand - Section

Section 12 in Bihar Education Code, 1961

12. The provisions made in the Plan and Non-Plan Budgets of Education Department, with respect to the pay of establishment and other charges in regard to the subjects required now to be dealt by the new Directorate, will, after the new Directorate has been set-up, be deemed to have been transferred from the control of the Directorate of Social and Youth Welfare and in modification of previous orders of Government on the subjects, the latter will also be a Controlling Officer in respect of expenditure from the budget heads concerned the details of which appear in the statement embodied in Annexure III. The arrangement will continue till such time that separate budget head is opened with the concurrence of Accountant-General, Bihar regard to subjects to be dealt by the new Directorate and the Director of Social and Youth Welfare is declared as the Controlling Officer in respect thereof. Till then the cost in account of pay, allowances etc., of the officers and staff at the headquarters of the Directorate of Social and Youth Welfare, will be met from the appropriate unit under the budget head "28-Education - E - General - Direction".