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State of Jharkhand - Section

Section 8 in The Bihar Primary and Middle Education Rules, 1961

8. Expenditure by District Board on Education.

- Save as expressly provided in these Rules, a District Board shall not incur any expenditure on, or make any grant-in-aid to, any educational institution without the previous sanction of the State Government.Note. - For the purposes of this Rule, the Bharat Scouts and Guides Association, the Bihar Sharirik Shikshan Mandal or any of their local branches shall be deemed to be an educational institution.