Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(4) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

(4)Subject to such orders as are issued by the Director from time to time, the Headmaster shall draw up a scheme, for the approval of the committee, to regulate the dates on which fees should be paid and the fine to be imposed in case of delay in payment.