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State of Jharkhand - Section

Section 895 in Bihar Education Code, 1961

895. Drawing of scholarships, where the bills are not countersigned.

- All Junior and Special Scholarships, the bills for which are not countersigned by 1 Regional Deputy Director of Education, District Education Officer and the Inspectress of Schools should be drawn on establishment bill forms, which should be supported by the following certificates :-
(i)Certified that the student/students for whom claim is/are made has/have been borne and is/are expected to be borne on the rolls during the period to which the claim relates and that necessary recovery of over-drawl of amounts due to the absence of the student/students during the preceding quarter has been made in this bill where necessary.
(ii)Certified that the scholarships drawn in previous months or quarters have been disbursed.
The names of the scholars need not necessarily be shown in the bill which should show only the number of scholarship and the rates at which they are drawn, with details as to the description and the tenure of each scholarship drawn, and the date when it will cease, as shown below :-
3 on Rs. 20 each … Rs. 60 {for two years from 1 st June 1959 to 31stMay 1960).
2 on Rs. 15 each … Rs. 30 (for one year from 1st July 1959 to 30th June1960).
(A. G.'s circular no. 99, dated the 18th September 1914.)Note. - The first of the two certificates prescribed above does not apply in cases where students are entitled to draw their scholarships from a fixed date even though they did not actually join the school or college on that date, e.g., junior scholarships are tenable from June 1st though the holders do not join their colleges till the session begins in July. In such cases a manuscript certificate should be annexed to the bills stating that the students for whom scholarships are drawn were admitted within the period prescribed.(D.P I.'s letter no. 13593-612, dated the 18th November, 1914.)