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State of Jharkhand - Section

Section 552 in Bihar Education Code, 1961

552. Room-rent and furniture-rent.

- Subject to a minimum of Rs. 1.50 for each boarder in the case of a High/Higher Secondary School and Re. 1 for each boarder in the case of a Middle School, the room rents to be charged in the hostels attached to Government schools are fixed by the District Education Officer. The Principals of the Training Colleges at Ranchi and Bhagalpur also exercise this power for the schools under their control. Pupils of the Scheduled Tribes and Scheduled Castes have been exempted from the payment of seat rents. No room-rent or furniture rent is charged in the hostels attached to Teachers' Training Schools.(G. O. no. 4008-E, dated the 28th October, 1926; and G. O. no. 256-E.R.. dated the 30th May, 1933 and G. O. no. 97-E., dated the 6th January, 1940 and G. O. no. 1558, dated the 4th August, 1954.)