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State of Jharkhand - Section

Section 57 in The Bihar Primary and Middle Education Rules, 1961

57. Action to be taken after the name of a school is included in the Plan.

- After a school has been included in the Plan, the District Superintendent may, subject to the general or special instructions of the Director, sanction a suitable grant, provided the funds at his disposal are sufficient for the purpose. Priority, if any, laid down by the Planning Committee while preparing the list of schools to be aided or by the Director while approving the same shall be strictly followed.