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[Cites 0, Cited by 0] [Section 655(2)] [Section 655] [Entire Act]

State of Jharkhand - Subsection

Section 655(2)(c) in Bihar Education Code, 1961

(c)If a scholar is reading in a private institution (other than under Universities) within the State, the scholarships, stipends, book-grants, etc. should be drawn and remitted to the head of the institution concerned by Postal money order at the public expenses in the manner laid down in rule 203 read with clause (xi) of rule 144 of the Bihar Treasury Code. If, however, the office of the drawing officer and the institution concerned are situated in the same station, the bill duly signed by the drawing officer should be endorsed to the head of the institution for collection of the amount from the Treasury and disbursement of the same to the students concerned. In this respect the instructions obtained in rule 177 and clause (2) (a) of rule 313 of the Bihar Treasury Code, Volume I should be followed.