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State of Jharkhand - Section

Section 577 in Bihar Education Code, 1961

577. Commission Payable to District Boards.

- The fee payable to a District Board for work done for the department is calculated on the following scale:-
(1) For complete execution, including survey, detailed plans andestimates, working drawings, supervision and construction.   15 Per cent
(2) For survey, detailed plans and estimates working drawings andsupervision only.   7 Ditto
(3) For survey, detailed plans and estimates only ..   3 ½ Ditto
(4) For working drawings and supervision only ..   3 ½ Ditto
(5) For construction only, the plans and estimates being suppliedby Government.   11 Ditto
For sketch plans and rough estimates required for obtaining administrative sanction no fee is payable. The fact that the complete work is being undertaken by the District Board does not prevent the fees payable for survey and detail plans and estimates being paid in advance on receipt of administrative approval and sanction to such plans and estimates, the balance for supervision and construction, etc., being paid later after the work has been approved by the Superintending Engineer, or Inspector of Local Works, but in no case shall the total fees payable exceed 15 per cent. The fees payable to the district board are intended to cover all charges for -
(a)Establishment of all kinds.
(b)Travelling allowances,
(c)Tools and plant.
(d)Postage and stationery.
(e)Printing of forms etc.
The District Board has full discretion as to the distribution to the District Engineer or to its subordinate establishment of the fees payable, subject only to the proviso that the amount paid to the District Engineer, shall not exceed one-third of the amount received by the District Board.