Section 8(8) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
(8)(a)Every college shall maintain a separate donor register in which the names and addresses of all persons who have donated at least Rs. 25,000 (Rs. Twenty-five thousand) to the college, either in cash or in kind, shall be entered.(b)The donor register shall be kept up-to-date and every person whose name is entered in the said register and if he is above 21 years of age, shall be entitled to vote at and to offer himself as a candidate in election to the Governing Body as provided in the Act.(c)All objections relating to entry or omission in this donor register and relating to election shall be made in writing to the Secretary of the Council and on such objections the decision of the Chairman or Council, if he refers the matter to Council, shall be final.
