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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in Rules for the Government Tibbi College, Patna

(3)If any student fails to pay the tuition fee in accordance with sub-rule (1) of this Rule the Principal may impose on him a daily fine of one anna, and if the fee plus the daily fine, if any, imposed has not been paid in full by the end of the month in which it was due, may strike his name off the rolls:Provided that the Principal may, for reasons to be recorded order the reentry of the student's name on the rolls either on payment of an additional fee of Rs. 5 or, for special reasons to be recorded, without such additional fee, on subsequent payment of the fees due under this Rule.