Section 87 in The Bihar Primary and Middle Education Rules, 1961
87. Conditions of grant.
(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.(2)As sufficient funds may not be available to meet the requirements of every new school and additional requirements of every existing school, a system of priorities in the matter of selection shall be adopted. Those villages where the local people have already provided some buildings or where they come forward with contribution which exceed the minimum prescribed by the State Government shall be given preference. Exceptions to this may be made only in the case of villages situated in backward areas or villages where the people are so poor and backward that they are not in a position to contribute more than the minimum prescribed by the State Government.Note. - In no case shall any money be paid from the District Education Fund for the construction of any building which does not conform to the type plan without the prior approval of the Director. Except in the backward areas, the higher the local contribution exceeds the minimum prescribed, the higher shall be the property in sanctioning assistance from such fund.
