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State of Jharkhand - Section

Section 22 in Bihar Education Code, 1961

(22)the leasing of any building for public purposes, except that the Director may sanction (a) a monthly expenditure not exceeding [Rs. 250] [Increased from Rs. 50, Rs. 350 and Rs. 500 respectively vide G.O. No. SW/142020/65-786 dated 30.3.1966. Readers please refer to New Pay Scales.] for a building used entirely for the accommodation of an office (b) a monthly expenditure not exceeding half the rent up to a limit of [Rs. 100] [Increased from Rs. 50, Rs. 350 and Rs. 500 respectively vide G.O. No. SW/142020/65-786 dated 30.3.1966. Readers please refer to New Pay Scales.] per month in the case of a building used partly as an office and partly as a residence and (c) an annual expenditure not exceeding [Rs. 200] [Increased from Rs. 50, Rs. 350 and Rs. 500 respectively vide G.O. No. SW/142020/65-786 dated 30.3.1966. Readers please refer to New Pay Scales.] in other cases;