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State of Jharkhand - Section

Section 569 in Bihar Education Code, 1961

569. Repair to non-residential building.

- All annual and petty repairs that may be necessary during the intervals between quadrennial repairs to buildings borne on the books of the Public Works Department must be carried out by the agency of that department, except that the educational officer in charge of each building is responsible for all petty repairs of doors and windows, including the replacement of broken glass. He should make some person of his establishment answerable for the general condition of the building, including the glass in each room and the fixtures; for keeping a watch on the attacks of white-ants; for paying strict attention to the cleanliness of the interior and the neatness of the exterior of the building and of its surroundings, and for keeping the rainwater pipes and surface drains (where such exist) free from all obstructions. Charges for such items should be drawn by the officer concerned in his contingent bills.(Government Res. no. 57-T.A., dated the 18th May. 1906; R.& O. page 547.)