Section 82 in The Bihar Primary and Middle Education Rules, 1961
82. Procedure to be followed in the case of minor routine repairs.
(1)No payment shall be made from the School Building Repair Fund for minor routine repairs to any school building without the prior approval of the Director. The Director shall approve the payment of grants for such works only in very exceptional cases where special justification exists. The procedure for the execution of such works shall be as follows:-(a)Minor routine repairs to school buildings shall form a part of the craft activity of the pupils and the staff of all Primary and Middle Schools.(b)The staff of each school with the help of the pupils and local villagers shall mud-plaster the walls both inside and outside every year before the rains. If adequate local contributions become available, the walls may be plastered also with lime and cement.(c)The floor of the building wherever not cemented already shall be mud-plastered thoroughly every year before the rains in a similar manner. If adequate local contribution is forthcoming.(d)If the school committee cannot arrange to finance the regular whitewashing of the walls, the walls shall be given cowdung wash at least once a fortnight by the staff and the pupils. This shall form a part of the school routine and at least one period shall be devoted each fortnight to this work. Efforts should also be made to decorate the walls as is done by villagers in their own house in different parts of the State.(e)Annual repair to the leaks in the roof shall be attended to by the staff and pupils before the rains each year and they shall also obtain the help of the local villagers in this work wherever necessary and possible.(2)A special mention of the success achieved in this work by the Headmaster and the staff of the school shall be made by the Sub-Inspector of Schools and Sub-divisional Education Officer in the annual confidential reports on the work of such staff.(3)All Sub-Inspectors of Schools shall be responsible for ensuring that the procedure laid down in sub-rule (1) is strictly followed in all the Primary Schools under their charge.(4)All Sub-divisional Education Officers shall be responsible for ensuring that the procedure laid down in sub-Rule (1) is strictly followed in all the Middle Schools under their charge.(5)A special mention regarding the success achieved by each Sub-Inspector of Schools and Sub-divisional Education Officer in this connection shall be made in his annual confidential report by the District Education Officer and the District Superintendent.
