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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Jharkhand - Subsection

Section 311(4) in Bihar Education Code, 1961

(4)Fees realised from students of classes VI and VII of all Board-managed schools shall be remitted at the end of the month by the Headmasters concerned to the District Superintendent of Education by money order for being deposited into the Treasury and shall be credited to the District Education Fund. The money order commission may be deducted from the fees. As regards the middle schools other than Board-managed schools, the question of deposit of fees into the District Education Fund does not arise.(G.O. no. 21650, dated the 2nd June, 1954.)