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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jharkhand - Subsection

Section 83(4) in The Bihar Primary and Middle Education Rules, 1961

(4)The District Superintendent after making a preliminary scrutiny of the list, shall satisfy himself that all the cases mentioned in the list referred to in sub- Rule (3) come within the definition of "major repairs". Thereafter, he shall, in consultation with the District Engineer, get detailed plans and estimates prepared for each such case with the help of the technical staff under him. These detailed plans and estimates shall be ready latest by the 31st January each year.