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 3] [Entire Act]

State of Bihar - Subsection

Section 3(4) in Bihar Private Universities Rules, 2013

(4)Application fee (non-refundable) of Rs. 10, 00,000/- (Ten lacs) shall be sent along with the application through a crossed account payee bank draft in favour of Director, Higher Education, Bihar payable at Patna. The money received on account of application fee shall be deposited by the Director, Higher Education in current account in a nationalized bank to be operated jointly by the Director, Higher Education and Under Secretary-cum- Drawing and Disbursing officer of the Higher Education. Office expenses and other related expenses for this purpose shall be met out of this account after obtaining approval from the Principal Secretary, Education Department.