Section 95 in The Bihar Primary and Middle Education Rules, 1961
95. Scholarship bills.
(1)Bills for lower primary scholarships tenable in upper primary schools shall be countersigned by the Sub-Inspector of Schools and shall be submitted by him to the District Superintendent for payment.(2)In the case of lower primary scholarship awarded by the District Board and made tenable with the consent of the board in another district, the bills shall be drawn up by the Headmaster of the schools in which the scholarship is held and presented for payment to the District Superintendent of the former district through the District Superintendent of the latter district.(3)Bills for lower primary scholarship tenable in Middle Schools shall be submitted by the Headmaster of such schools direct to the District Superintendent.(4)Bills for lower primary scholarship tenable in High Schools shall be submitted by the Headmaster direct to the District Superintendent.
