Section 23 in Bihar School Examination Board Act, 2019
23. Application of Fund of Board.
- Fund of Board shall be applicable to the following objects: -(a)to the repayment of debts incurred by the Board for the purpose of this Act and the Rules and Regulations made thereunder;(b)to the payment of the salaries and allowances of the officers and staff of the Board;(c)to the payment of the travelling and other allowances of the members of the Board and the various Committees constituted under the Act, Rules and Regulations framed thereunder;(d)to the payment of the expenses incurred in conducting the examinations and performing the functions entrusted to the Board under this Act and the Rules and Regulations made thereunder;(e)to the payment of the cost of audit of the Fund of Board;(f)to the payment of grant-in-aid for distribution among schools as subsidies with a view to enable such schools to introduce revised courses of studies and to make other improvements;(g)to payment of grants to any educational institution affiliated with the Board for improving its infrastructure or to encourage it to perform better.(h)To the payment for creation of infrastructure including purchase of land and building; construction of building; payment of rent for land and building; payment for security and rent for hiring vehicle; purchase of machinery, vehicle, equipment, software and hardware etc;(i)to the payment for encouragement and promotion of curricular and extracurricular activities among students;(j)to the payment for improvement of knowledge and awareness among students, teachers, guardians and among such persons as considered necessary by the Board;(k)to payment for any activity for improving the functioning and/or work culture of the Board, or to improve efficiency of the officers and staffs of the Board;(l)to the expenses of any suit or proceedings to which the Board is a party;(m)to the payment of any other expenses up to rupees five crore, not specified in any of the preceding clauses, declared by the Board, with the approval of Board and above rupees five crore with the prior approval of the Department, to be the expenses for the purposes of the Board; and Provided that the grant of any sum for application to the objects specified in clauses (f) and (g) shall be subject to the approval of the Board.
