[09th
May 1961] In exercise of the powers
conferred by Sections 54A, 54B, 62, 62B, 63, 65B, sub-sections (3) and (4) of
Section 65C and Section 138 of the Bihar and Orissa Local Self-Government Act
of 1885 (Bengal Act III of 1885), as subsequently amended and in supersession
of all previous Rules on the subject the Governor of Bihar is pleased to make
the following Rules, the same having been previously published as required by
Section 143 of the said Act, namely : PART 1 General (a)
"the Act" means the Bihar and
Orissa Local Self-Government Act of 1885; (b)
"aided school" means a school under
private management receiving financial assistance from the District Education
Fund; (c)
"Department" means the Department
of Education including the office of the Director of Public Instruction, Bihar; XXX XXX XXX (f) "District Education Fund" means the
Fund formed under Section 54A of the Act; (g) "Director" means the Director of
Public Instruction, Bihar, and includes the Additional Director of Public
Instruction, Bihar; (h) "District Inspector" (now known as
District Education Officer) means an officer appointed in a district to
perform, such duties as may be assigned by the State Government from time to
time; (i) "District Insepectress" means an
officer appointed in a district or for more than one district to perform such duties
in respect of female education as may be assigned by the State Government time
to time; (j) "District Superintendent" means the
District Superintendent of Education appointed under Section 62A of the Act; (k) "Grant-in-aid" includes any kind of
aid sanctioned to a Primary or Middle school either out of the District
Education Fund or the Consolidated Fund of the State; (l) "Regional Deputy Director" means
the Deputy Director of Education in-charge of a division; (m) "Panchayat" means a Gram Panchayat
established under Section 3 of the Bihar Panchayat Raj Act, 1947 (Bihar Act VII
of 1948); (n) "Planning Committee" means the
Education Planning Committee constituted under Section 65C of the Act; (o) "Private funds" means funds derived
from sources other than public funds; (p) "Public Funds" means all funds
assigned for the purpose of education from the Consolidated Fund of the State,
or from local or municipal fund; (q) "Recognised School" means a school
recognised by the Department of Public Instruction; (r) "school" means an institution in
which the course of instruction does go beyond the middle or the senior basic
standard; (s) "School Authority" means the
Committee which manages a school and includes a Panchayat established under
Section 3 of the Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948); (t) "Sub-divisional Education Officer"
means an officer appointed for a subdivision or a smaller until to perform such
duties as may be assigned by the State Government or the Director; (u) "school under private management"
means a recognised school of which the managers are private persons or bodies; (v) "school under public management"
means a recognised school which is managed by the department or by any local
authority, or by any person or committee appointed by, and acting on behalf of,
the State Government; Note. - The expression
"Board-managed school", wherever used, means a school under the
direct management of District Board. (i)
has committed a wilful breach of transfer
Rules; or (ii)
has not attained or does not attain a
reasonable standard of efficiency; or (iii)
does not maintain a satisfactory standard of
discipline or employs any teacher who takes part in political agitation
directed against the authority of Government or who endeavours to inculcate
opinions tending to excite feelings of disloyalty to the State or disaffection
among the pupils, or to promote feelings of hatred or enmity between different
classes of the citizens of India or to disturb the public peace; or (iv)
appears, for any other reason, to the
authority empowered to grant recognition, to be conducted in a manner not
conductive to the interest of education. (a)
All payments out of the District Education
Fund shall be made by the District Superintendent. In the case of Board-managed
schools, however, the pay orders on the bills may be given by the Chairman of
the District Board, but the Chairman may delegate this power to the District
Superintendent for facilitating prompt payment. (b)
The District Superintendent shall keep an
account of the income and expenditure of the District Education Fund under such
different heads as may be prescribed by the Department from time to time. (c)
The payment of salaries and allowances of
masters, assistant masters and other members of the establishment of schools
maintained or aided from the District Education Fund as also grants for
equipments, etc., for such schools shall, as far as possible, be made by money
order. (a)
Middle, Primary, Senior and Junior Basic
Schools directly managed and maintained by the District Board under part III of
these Rules; (b)
any other school or class of schools which
the board may, under the direction of the State Government given under Section
63 of the Act, maintain and manage. Note. - For the purposes of
this Rule, the Bharat Scouts and Guides Association, the Bihar Sharirik
Shikshan Mandal or any of their local branches shall be deemed to be an
educational institution. (1)
The staff employed in connection with
education by the district and local boards, stall work under the District
Superintendent. Final disciplinary powers over them will, however, vest in the
District Board. The District Superintendent shall be consulted in every Case of
disciplinary action and due weight shall be attached by the Board to his
opinion. The District Superintendent may also initiate disciplinary action
against such staff. (2)
No member of the staff referred to in
sub-Rule (1) shall be transferred or recalled to the establishment of the
District Board except on promotion or for reasons of public interest which
shall be recorded in writing. The Chairman shall invariably consult the
District Superintendent before ordering the recall or transfer of any such
member and such recall or transfer shall ordinarily be made with the prior
consent of the District Superintendent. (3)
Casual leave to such staff shall be granted
by the District Superintendent but other kinds of leave shall be granted by the
District Board with the consent of the District Superintendent. (4)
Appointments to permanent or temporary
vacancies caused by death, retirement, leave, etc., of any member of such staff
shall be made by the District Board in consultation with the District
Superintendent. (5)
The Service Books and Character Rolls of such
staff shall be maintained by the District Superintendent on behalf of the
District Board. (6)
The staff sanctioned by the State Government
for the office of the District Superintendent shall be entirely under his
control, but the District Board may report to the District Superintendent
against any member of such staff for necessary action. (7)
Work among both the categories of staff
mentioned in sub-Rules (1) and (6) shall be distributed by the District
Superintendent in the interest of administration and in consultation with the
Chairman of the District Board. PART 2 Rules Applicable to all Types of
Schools Maintained or Aided out of the District Education Fund Provided that the account
books and records of the Board-managed Schools shall be open to inspection and
examination also by the members of the District Board and of its Education
Committee. (a)
if he takes part in any political activity or
demonstration or becomes, or continues to be, a member of a political
organisation or of any other organisation whose activities tend to be
political: or Note. - For the purposes of
this Rule, the expression "political activity" includes participation
in any form whatsoever in elections to a local body, the House of the State
Legislature or the Houses of Parliament, except the exercise of the right of
franchise at such election and also includes participation in any form in any
elections of a political organisation or in any activity of such an
organisation, or in any activity tending directly or indirectly to excite
disaffection towards, or to embarrass, the Government established by law or to
promote feelings of hatred or enmity between different classes of the citizens
of India or to disturb the public peace. (b)
if he is guilty of misconduct in the
discharge of his duties: or (c)
if he is convicted of any offence, or
subjected by a criminal court to any order involving moral turpitude, which in
the opinion of the Department makes him unfit to be a member of the teaching
profession. (1)
Every such school shall provide instruction
according to the course of studies prescribed by the Department. (2)
Except with the previous approval of the
Department no text-book or any other book to be used by the teachers or
students in any such school shall be selected by the Headmaster from outside
the list prescribed by the Director and published in the Bihar Gazette. (3)
The Chairman of the District Board, the
District Superintendent or any inspecting officer of the Department shall not
issue or circulate any list of books for use in schools other than the lists
prescribed by the Director. (a)
Primary and non-Government Junior Basic
Schools (i) The Headmasters of all primary and non-Government junior basic
schools, and in the case of single teacher primary schools such teachers, shall
prepare monthly bills for the salaries and allowances of the staff and for
contingencies and other payments or grants-in-aid, due to the school in the
form prescribed by the Director and submit the same to the Sub-Inspectors of
Schools at the monthly Guru gatherings along with a Money Order from duly
filled in with all details excepting the amount and a certificate signed and
dated by the teacher or teachers, as the case may be, to the effect that he or
they have received the previous months salaries and allowances. [(i)
XXX XXX XXX] [(ii)
XXX XXX XXX] [(iii)
XXX XXX XXX ] [(iv)
XXX XXX XXX] (v)
Payment of salaries and allowances to school teachers in selected National
Extension Service and Community Development Blocks may be made through the
Block Development Officer or Project Executive Officer at the Block headquarters
according to the procedure laid down by the Department from time to time. (1)
All bills received by the District
Superintendent from the Sub-Inspectors of Schools and Sub-divisional Education
Officers shall be immediately entered in the bill register. Thereafter each
bill shall be properly scrutinised with the least delay and necessary entries
made in the prescribed registers and the amount of the bill that has been
passed for payment shall be entered in the Money Order form. (2)
Remittance shall be made on a monthly basis
for all categories of schools and teachers. (3)
The District Superintendent shall, in
consultation with the Superintendent of Post Offices or where there is no such
officer, in consultation with the Head Postmaster, prepare a roster according
to which, as far as possible on every working day, the remittances in respect
of a batch of schools shall be made. The roster shall be strictly followed and
it will be the duty of the District Superintendent and the Deputy
Superintendent to see that the Money Orders are ready and handed over to the
Post Office in the first hour of the appointed day. In the even of holidays,
the roster shall be adjusted well in advance. If there be any departure from
the roster, the grounds on which such departure was made shall be recorded in a
register to be maintained specially for this purpose. (4)
Except the sums on account of the price of
equipments and teaching and craft materials for which orders have to be placed
at the district headquarters, all other sums shall be remitted on a monthly
basis to the Headmaster or teacher-in-charge of the school or where it is
necessary, to the Secretary of the school, the details being mentioned in the
Money Order coupon. (1)
The Headmaster or teacher-in-charge shall, on
receipt of the Money Order, enter the amount in the register prescribed by the
Department and distribute the salaries and allowances to the staff, on the day
the Money Order is received or on the next working day at the latest. The
amounts on account of the prices of equipment, teaching and craft materials,
contingencies, etc., shall be deposited by the Headmaster or teacher in-charge
into the Post-Office Savings Bank Account, the very day it is received or on
the next working day at the latest. The account shall ordinarily be operated by
the Headmaster of the school and local donations, if any, shall also be
deposited in this account. The District Superintendent in consultation with the
Chairman of the District Board may also permit the Secretary of the School
Committee to operate the account jointly with the Headmaster in special cases
where such arrangement is considered to be more desirable. Where it is not
possible to open any Savings Bank account for want of a Post Office with
Savings Bank facilities within a reasonable distance of any school, the
District Superintendent may, in consultation with the Chairman of the District
Board, approve of any other suitable arrangement for the proper custody of such
sums. (2)
The local committee or panchayat should be
associated with the disbursement of sums relating to items other than salaries
and allowances of staff, in accordance with such general or special
instructions as may be issued by the District Superintendent in consultation
with the Chairman of the District Board. (1)
No book shall be purchased for use in schools
or distributed among schools unless.- (a)
it is in the list of text-books published by
the Director for the year in which it is proposed to be purchased or
distributed, or (b)
it is in the list of books approved by the
Director for use as prize books or library books; or (c)
its purchase or distribution has received the
previous approval of the Commissioner or the Director. (2)
No newspapers, periodicals or other documents
shall be purchased for use in schools or distributed among schools except with
the previous approval of the Director. PART 3 Special Rules Applicable to
Board-Managed Schools (1)
The Education Committee shall elect one of
their members to be the President of the Committee. (2)
The Education Committee shall ordinarily meet
at least once every month, but emergent meetings of such Committee may be
called by the President at any time if so required. PART 4 Special Rules Applicable to Schools
receiving Aid out of the District Education Fund (1)
Leave to teachers of aided primary and
non-Government junior basic schools shall be granted by the Sub-Inspector of
Schools concerned, according to such Rules as may be prescribed by the
Department. (2)
Leave to teachers of aided Middle and
non-Government Senior Basic Schools shall be granted by the school authority or
by any person, to whom the school authority may delegate this power. Prompt
intimation of any casual leave or other kinds of leave granted to any teacher,
should be sent to the Sub-divisional Education Officer and through him to the
District Superintendent who may object to the grant of the leave, stating in
full the reasons of such objection. (a)
The names of the persons constituting the
committee of management with the name of the Secretary and the President of the
committee, (b)
particulars of the land and buildings
belonging to the school, (c)
the average number of pupils expected, (d)
the fees to be charged for each class, (e)
the number, qualifications and salaries of
the teachers in detail, (f)
the proposed monthly expenditure on other
items in detail, (g)
pecuniary resources on which the school will
depend for its support, (h)
the amount of aid sought with justification
for the same, and (i)
the names of other Primary, Basic, Middle or
High Schools within a radius of five miles from the school together with their
actual distance from the location of the proposed school. PART 5 Rules for the District Education
Planning Committee (1)
Each District Superintendent will maintain in
his office one set of revenue thana maps showing therein by means of suitable
symbols, prescribed by the Director from time to time, the location of primary
middle and secondary schools of different categories. These maps should always
be kept up-to-date and should also show the boundaries of different Anchals in
red lines. On the right hand side of each revenue thana map, the following
particulars should be shown:- (a)
An index giving the details of the various symbols
used: (b)
a chart showing the revenue thana number of
each village, the name of the village, its population (male and female to be
shown separately), the number of children of school-going age/underage groups
6-11 years, 11-14 years and 14-17 years: and (c)
particulars of schools in such villages in
respect of which the space in the main map is so small as not to permit the use
of symbols in the body of the map, (2)
A similar set of revenue thana maps shall be
prepared and bound in a book form. One book for each map shall be sent to the
Director for record. These sets of maps should be sent by the Director to the
District Superintendent in April each year and the Superintendent should return
them to the Director latest by the end of May after filling the particulars
corrected up to the 31st March of the year. (1)
The District Superintendent shall obtain from
the Sub-Inspectors, Sub-divisional Education Officer, Chairman of the District
Board and from other sources, a list of institutions for inclusion in the
District Education Plan that may be considered by the Planning Committee. He
shall also place before the Committee all applications received by him under
rule 49 for inclusion in the Plan or for grants-in-aid. The Committee shall
also consult the District Inspectress and other persons and officers according
to the advice of the Director in preparation of the Plan and may, if the
President of the1 Planning Committee so desires, invite them to attend the
meetings of the Committee. (2)
While examining applications or
recommendations for the establishment of new schools or for the expansion or
improvement of existing schools, the Planning Committee shall, after studying
the District Education Map, and the register of schools referred to in Rules 67
and 68 consider whether the school shall remove a long-felt want in the locality,
whether the teaching staff in the case of existing schools is competent and
adequate, whether local resources including the resources of the Committee
would be adequate to meet the necessary expenses, whether special facilities
like offer of land or buildings are available, whether the school deserves
priority, in the context of the overall needs of the district and whether the
funds in the District Education Fund are sufficient to meet the requirements,
etc., special consideration shall be given by the Planning Committee to the
needs of the scheduled castes and scheduled tribes and to the people living in
backward areas as also to the necessity of providing increased facilities for
the education of girls bearing in mind the fact that all schools upto the upper
primary standard should be co-educational. (a)
the number and names of schools to be
upgraded (whether traditional or basic) and the number of additional teachers
and details of equipments required for the purpose; (b)
the number and names of new schools whether
traditional or basic to be started with details about the number of teachers
and other requirements; (c)
the number and names of unaided (recognised)
schools which are in existence from before and which deserve to be brought
under the Plan and aided out of the District Education Fund; (d)
the number and names of schools to be
converted into basic schools with details of the requirements of each such
school; (e)
the number and names of schools to be
improved or expanded; (f)
the number and names of schools which deserve
financial aid for additions and alterations to its buildings, with particulars; (g)
The number and names of schools which deserve
financial aid for furniture and equipments; (h)
the names and other particulars of untrained
teachers working in various schools; (i)
the names and other particulars of schools to
be relocated according to local needs and changed circumstances; and (j)
any other information relevant to the Plan. (1)
A list of suitable candidates for the post of
teachers shall be prepared by the Planning Committee at least once a year.
Ordinarily, the annual list should be prepared within one month of the
publication of the results of the examination in Training Schools. The annual
list of suitable candidates prepared by the Planning Committee may be
subsequently supplemented during the course of the year and shall be valid till
the preparation of the next annual list. (2)
The list of suitable candidates for
employment as teachers drawn up by the Planning Committee shall be arranged in
order of preference, sub-divisionwise and according to such instructions as may
be issued by the Department from time to time. (3)
At the time of the preparation of the list of
suitable candidates, the Planning Committee shall consult the Regional
Employment Officer and the Principals of Senior and Junior Training Schools in
the district. (4)
While advertisements inviting applications
should be issued in advance, the Planning Committee may also obtain lists of
trainees, or trained personnel from the heads of training institutions and
others. (5)
In the matter of reservation of posts for, or
preference to be given to, members of particular communities, the Planning
Committee shall be guided by instructions which may be issued from time to time
by the State Government. (6)
The minimum qualifications of the candidates
shall be laid down by the Director from time to time, but preference shall
invariably-be given to a trained candidate over an untrained candidate. (7)
Every list prepared by the Planning Committee
shall be submitted forthwith to the Director, who may, after specifying the
grounds, direct the Committee to re-examine the list in the light of his advice
and make necessary changes. The list when prepared and finalised shall be given
wide publicity and copies thereof shall be supplied to the Chairman of the
District Board, all inspecting officers in the district and all organisations
running the educational institutions, such as authorities of Christian
Missions, Adimjati Sewa Mandal, etc. (8)
The Planning Committee may interview
candidates and also hold written competitive tests. (9)
If an existing school included in the
District Plan has on its staff a qualified teacher whose initiative and efforts
have contributed towards the building up of the institution, such teacher or
teachers shall be appointed to the sanctioned posts by the District
Superintendent subject to the approval of the Planning Committee. (10)
If there be a dearth of names in the approved
lists and if the Planning Committee is not likely to meet immediately, the
District Superintendent, in consultation with the Chairman of the District
Board and the President of the Planning Committee, may make provisional
appointment of a teacher or teachers, subject to the approval of the Planning
Committee at its next meeting. All such appointments shall be reported to the
Director along with the reasons for making them. (1)
The term of office of nonofficial members of
the Planning Committee shall be three years from the date of constitution of
the Committee provided that the State Government may by notification, reduce or
extend the term. (2)
If a non-official member of the Planning
Committee ceases to be a member thereof, by reason of his death, resignation,
removal or otherwise, the vacancy so caused shall forthwith be reported to the
State Government by the President of the Committee, who may fill up the vacancy
by a fresh nomination. The person so nominated shall fill such vacancy for the
un-expired portion of the term for which the non-official members would have
continued in office. (1)
The District Magistrate shall preside at
every meeting of the Planning Committee. In case of his absence from any
particular meeting, he should nominate in advance any member of the Committee
to preside over it. (2)
The agenda for each meeting shall be prepared
well in advance by the Secretary and should be approved by the President. (3)
The President shall fix the date of each
meeting of the Planning Committee and shall have power to cancel a meeting or
postpone the consideration of any of the items on the agenda of a meeting for
reasons to be-recorded in writing. (4)
The President shall conduct the business of
the Planning Committee in accordance with accepted parliamentary practice and
in case of equality of votes, shall have a second or casting vote. (5)
The President shall have powers to invite
distinguished persons and educationists to attend any meeting of the Planning
Committee. (1)
The Secretary shall convene ordinary meetings
of the Planning Committee with the approval of the President and shall ensure
that the notice of such meeting along with the agenda is issued to all members
at least seven days before the meeting. (2)
The Secretary may call, with the approval of
the President, emergent meetings of the Planning Committee after giving 48
hours notice to the members. (3)
The Secretary shall act as the Educational
Adviser of the Planning Committee and shall come to the meeting fully prepared
with all information, Rules, regulations, departmental instructions, etc., that
may be required in connection with the deliberations of the Committee. (4)
The Secretary shall record the proceedings of
the meetings under the direction of the President and take further action on
the decisions according to the Rules. (5)
The Secretary shall supply copies of the
proceedings to members on request. PART 6 Rules relating to Construction of, and
repairs to, School Buildings and Expenditure to be incurred thereon out of the
District Education Fund Notes. - (i) Expenditure on
the purchase of buildings with the prior approval of the Director may be
treated as expenditure on the construction of buildings, (ii) Except with the prior
approval of the Director, any expenditure incurred previously on school
buildings, shall not be taken into consideration in making any grant. (a)
the amount sanctioned by the State Government
for the repair and maintenance of the buildings of Middle Schools which stood
recognised on the 31st March, 1949: (b)
the amount earmarked by the District Board
out of its contribution for the repair and maintenance of school buildings: (c)
such other amounts as may be sanctioned by
the State Government or by the District Board from time to time for this
purpose: and (d)
Cash donations, if any, received from private
sources for this purpose. (1)
No payment shall be made from the School
Building Repair Fund for minor routine repairs to any school building without
the prior approval of the Director. The Director shall approve the payment of
grants for such works only in very exceptional cases where special
justification exists. The procedure for the execution of such works shall be as
follows:- (a)
Minor routine repairs to school buildings
shall form a part of the craft activity of the pupils and the staff of all
Primary and Middle Schools. (b)
The staff of each school with the help of the
pupils and local villagers shall mud-plaster the walls both inside and outside
every year before the rains. If adequate local contributions become available,
the walls may be plastered also with lime and cement. (c)
The floor of the building wherever not
cemented already shall be mud-plastered thoroughly every year before the rains
in a similar manner. If adequate local contribution is forthcoming. (d)
If the school committee cannot arrange to
finance the regular transparentwashing of the walls, the walls shall be given cowdung
wash at least once a fortnight by the staff and the pupils. This shall form a
part of the school routine and at least one period shall be devoted each
fortnight to this work. Efforts should also be made to decorate the walls as is
done by villagers in their own house in different parts of the State. (e)
Annual repair to the leaks in the roof shall
be attended to by the staff and pupils before the rains each year and they
shall also obtain the help of the local villagers in this work wherever
necessary and possible. (2)
A special mention of the success achieved in
this work by the Headmaster and the staff of the school shall be made by the
Sub-Inspector of Schools and Sub-divisional Education Officer in the annual
confidential reports on the work of such staff. (3)
All Sub-Inspectors of Schools shall be
responsible for ensuring that the procedure laid down in sub-rule (1) is
strictly followed in all the Primary Schools under their charge. (4)
All Sub-divisional Education Officers shall
be responsible for ensuring that the procedure laid down in sub-Rule (1) is
strictly followed in all the Middle Schools under their charge. (5)
A special mention regarding the success
achieved by each Sub-Inspector of Schools and Sub-divisional Education Officer
in this connection shall be made in his annual confidential report by the
District Education Officer and the District Superintendent. (1)
Efforts shall be made to get major repairs
also done through the school committee with the co-operation of the villagers,
the staff and the pupils. (2)
In deserving cases the school committee may
get some help from the "School Building Repair Fund" to meet a part
of the cost of major repairs. (3)
Immediately after the rains each year each
Sub-divisional Education Officer and Sub-Inspector of Schools shall review the
condition of each Middle and Primary School respectively under their charge,
and decide whether any of them is in need of major repairs. A list of such
buildings in order of priority along with rough plans and estimates for the
repairs shall be prepared by the Sub-divisional Education Officer and the
Sub-Inspector of Schools and forwarded to the District Superintendent latest by
the 30th November each year. The Sub-divisional Education Officer and the
Sub-Inspector of Schools shall also report the approximate local contributions
that may be forthcoming and the assistance recommended to be paid from the
"School Building Repair Fund. (4)
The District Superintendent after making a
preliminary scrutiny of the list, shall satisfy himself that all the cases
mentioned in the list referred to in sub- Rule (3) come within the definition
of "major repairs". Thereafter, he shall, in consultation with the
District Engineer, get detailed plans and estimates prepared for each such case
with the help of the technical staff under him. These detailed plans and
estimates shall be ready latest by the 31st January each year. (5)
In the month of February each year, the
detailed plans and estimates shall be thoroughly scrutinised and subject to
funds being available in the District Education Fund under the sub-head
"Building Repair", the works shall be sanctioned in strict order of
priority, preference however, being given to cases where more than 50 percent
of the cost will be met by the local committee and villagers. (6)
(a) The estimates relating to major repairs
of Board-managed Schools shall be placed before the Public Works Committee of
the District Board constituted under Section 72 of the Act, and also before the
Education Committee for their approval along with a short memorandum in respect
to each and all Schools. The memorandum shall indicate the maximum amount of
local contribution to be available either in cash materials or in shape of
labour and the name of the party or agency through which the work is proposed
to be executed. In such case, where local contribution is upto fifty percent of
the total cost, the work shall ordinarily be done through the local Gram
Panchayat or representative committee of the villagers under the supervision of
the District Engineer and his subordinate technical staff. (b) The estimates relating
to aided schools shall be placed before a committee consisting of the District
Magistrate as President, Chairman, District Board, the District Education
Officer, the District Engineer as members and the District Superintendent as
Secretary of the committee for approval. The memorandum will also specify the
maximum amount of local contribution to be available for the work either in
cash, materials or in shape of labour. The grant shall normally be sanctioned
to schools where local contribution is substantially available at least to the
extent of 25 percent of the total cost, except in very special circumstances
where either the people of the locality are very backward or economically hard
hit. The work shall ordinarily be executed through the local Gram Panchayat or
representative committee of the villagers under the supervision of the District
Engineer. (7)
Except in the case of Board-managed Schools,
payments to the School Committee for major repairs shall be made through the
officer-in-charge of Community Project, National Extension Service or
Anchal-cum Development Blocks, as the case may be. In the case of Board-managed
Schools, payments shall be made on the recommendation of the District Engineer. Advice of the Block
Development Officer or Project Executive Officer, as the case may be, shall
invariably be taken by the District Superintendent before considering the case
for payment of building repair, grant for major repair and also at different
stages while the work is under progress and after the work has been completed. (8)
Since the amount available under the sub-head
"Building Repairs" will be limited, every effort should be made to
include some of projects in other programmes of assistance under taken by the
State Government, such as the Local Development Works Programme, Community
Development Programme, etc. (9)
If in any district large balances are left in
the "School Building Repair Fund", which are not urgently required
for the purpose for which it meant, proposals may be submitted to the Director
for approving the transfer of the whole or a portion thereof to the
"School Buildings Construction Fund" referred to in Rule 85. (a)
the amount sanctioned by the State Government
from time to time for the construction of new school buildings and additions to
existing school buildings; (b)
the amount earmarked by the District Board
and transferred to the District Education Fund for the purpose; (c)
cash donations, if any, received from the
public for the purpose, and (d)
the amounts transferred to this sub-head from
the "Building Repairs" subhead under sub-rule (9) of Rule 83. Note. - For the purpose of
this rule, construction of new school buildings includes the provision of
additional blocks, comprising of one or more rooms to meet the additional requirements
of existing schools. (1)
Grants for construction of buildings shall be
sanctioned only on the conditions that.- (a)
Sufficient land is made available by the
local people, free of cost, for the construction of the building and for
meeting the requirements of the school to be housed therein, such as
playground, land for gardening, land for future expansion, etc., (b)
a deed is executed providing for the legal ownership
of the premises in favour of the Gram Panchayat, if any, or the local School
Committee or the District Board or the Governor of Bihar; (c)
the applicants for grants undertake in
writing the responsibility for the proper maintenance of the buildings after
construction and for the efficient management of the institution to be housed
there in; and (d)
the applicants for grants give a written
guarantee regarding their contribution and a written undertaking to observe the
various conditions, such as the prescribed plans and specifications, etc. (2)
As sufficient funds may not be available to
meet the requirements of every new school and additional requirements of every
existing school, a system of priorities in the matter of selection shall be
adopted. Those villages where the local people have already provided some
buildings or where they come forward with contribution which exceed the minimum
prescribed by the State Government shall be given preference. Exceptions to
this may be made only in the case of villages situated in backward areas or
villages where the people are so poor and backward that they are not in a
position to contribute more than the minimum prescribed by the State
Government. Note. - In no case shall any
money be paid from the District Education Fund for the construction of any
building which does not conform to the type plan without the prior approval of
the Director. Except in the backward areas, the higher the local contribution
exceeds the minimum prescribed, the higher shall be the property in sanctioning
assistance from such fund. (1)
The plan and estimates either for
construction of new buildings or for making additions in the existing one in
respect of Board-managed schools, shall be prepared by the District Engineer
and placed before the Public Works Committee constituted under Section 72 of
the Act for necessary action. Before, however, formal orders sanctioning
allocation of fund to different institutions are passed, all proposals for
allotment of fund together with a short memorandum indicating therein the rough
estimate, shall be placed before the Education Committee for its approval. The
memorandum shall also indicate the maximum amount of local contribution to be
available in cash, in shape of materials or in shape of labour. While making
allocation of fund, preference will be given to institutions where local
contribution is available at least to the extent of 25 per cent of the total
cost, except in very special circumstances, where either the people of the
locality are very backward or economically hard hit. Where considerable amount of
local contribution in cash, materials or in shape of labour, is available, the
work shall ordinarily be done through the local Gram Panchayat or in the
absence of a Gram Panchayat through a representative committee of the
villagers, under the supervision of the District Engineer. (2)
The Plan and estimates either for
construction or for making additions in the existing buildings of aided
schools, shall also ordinarily be prepared by the District Engineer, if the
buildings are not to be constructed in accordance with the approved type plan.
All proposals for grant after due scrutiny and examination shall be placed by
the District Superintendent together with a short memorandum indicating the
rough estimated cost, before a committee consisting of the District Magistrate
as President, the Chairman, District Board, the District Education Officer, the
District Engineer as members, and the District Superintendent as secretary of
the committee for approval. The memorandum shall also specify the maximum amount
of local contribution to be available for the work either in cash or in kind.
The grant shall normally be sanctioned to schools, where local contribution is
substantially available at least to the extent of 25 per cent of the total cost
except in very special circumstances, where either the people of the locality
are very backward or economically hard hit. The work shall ordinarily be
executed through the local Gram Panchayat or a representative committee of the
villagers under the supervision of the District Engineer. PART 7 Rules for the Examination and Award of
Lower Primary Scholarships A preliminary selection
shall be made by Sub-Inspectors of schools who shall fix centres to which
teacher shall send their candidates for examination, provided that no pupil
shall be required to attend a centre more than four miles distance from the
school. Each Sub-Inspector shall forward to the District Education Officer a
list of eligible candidates from schools under his control. The number of names
in the list shall not exceed eight times the number of scholarships available.
The District Education Officer shall scrutinise the list and strike out or add
names if he thinks necessary. Not more than two candidates shall be selected
from any one school. (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.Bihar
Primary And Middle Education Rules, 1961
These Rules may be called the Bihar Primary and Middle Education Rules, 1961.
In these Rules unless there is anything repugnant in the subject or context:
A school shall ordinarily be recognised if it follows the courses of study
prescribed or approved, fulfils the conditions laid down, and complies with the
instructions issued by the Department from time to time and is included in the
District Plan; but recognition may be withheld or withdrawn from any school
which:-
Every recognised school shall be open to inspection by the authorities referred
to in Rule 15 and its pupils shall ordinary be eligible for admission to public
examination or tests or assessments held by the Department.
The balance standing to the credit of the District Education Fund shall be kept
in the Government Treasury of District and shall be operated by the District
Superintendent through a system of cheques and transfer credits.
A District Board shall not exercise control over, and may not incur expenditure
from the District Education Fund on any class of recognised schools other than
the follows:-
Save as expressly provided in these Rules, a District Board shall not incur any
expenditure on, or make any grant-in-aid to, any educational institution
without the previous sanction of the State Government.
[XXX]
A list of all teachers and all schools in each district shall be maintained by
the District Superintendent, in such form as may be prescribed by the Director
from time to time.
The District Superintendent in his capacity as the Secretary of the Education
Committee shall record all proceedings of the Committee and forward copies
thereof as well as copies of the proceedings of the District Board relating to
education to the Regional Deputy Director who may make observations thereon for
the consideration of the District Board.
At the close of every financial year such educational reports and returns as
may from time to time be required by the Department shall be prepared in the
office of the District Superintendent jointly by the District Superintendent
and the District Education Officer, and submitted on such dates as may be
prescribed by the Department. The Board shall furnish to the District
Superintendent and District Education Officer such information as may be
required for the preparation of these reports and returns. A report on the
educational operations of the District Board shall be drafted by the District
Superintendent and the District Education Officer jointly every year within the
time prescribed by the Department. The District Superintendent shall submit the
report to the District Magistrate in quadruplicate along with such comments as
the Chairman of the District Board may like to make. The District Magistrate
shall, on or before the date fixed by the Department, forward the same along
with his comments, in triplicate, to the Regional Deputy Director, who shall
submit it to the Commissioner in duplicate with his remarks together with his
own report on education in the division under his charge. The Commissioner will
forward the same along with his comments to the Director within the prescribed
date.
If a difference of opinion arises between the District Board and the Regional
Deputy Director on any question connected with Board-managed schools or if the
District Board omits to take action in any case when requested to do so by the
Regional Deputy Director or if the Regional Deputy Director disapproves of any
action taken by the Board, the question shall be referred to the State
Government either in the Education Department by the Regional Deputy Director
through the District Magistrate and the Director or in the Local
Self-Government Department by the District Board through the District Officer.
In such cases the Education Department and the Local Self-Government Department
will issue necessary order in consultation with each other.
Any school maintained or aided out of the District Education Fund, together
with its accounts, books and other records, shall at all times be open to
inspection and examination by the Commissioner, the executives of the District
Board, the District Magistrate, Sub-divisional Officers, the Anchal Adhikaries,
the Block Development Officers, inspecting officers of the Department at
various levels and any other officer or officers authorised by the Department
in this regard:
Every such school shall submit punctually in the prescribed form such annual
and periodical returns as may be called for by the officers of the Department.
Every such school shall have an attendance register, an admission register, an
inspection register, a visitors book, a register of transfer certificates
received and issued, and account books, each of which must be kept in such form
as the Department may prescribe. The school shall also maintain such other
registers and books as the Department may prescribe from time to time.
Every such school shall observe the transfer and other Rules of the Department.
A teacher in any school maintained or aided out of the District Education Fund
shall be disqualified from continuance in his employment.
No change in the system of administration or control of recognised schools
shall be introduced without the previous sanction of the State Government.
Applications for such sanction shall be forwarded to the Director through the
District Superintendent and the Regional Deputy Director who shall record their
opinions on the proposal.
The rates of fees to be payable by pupils in senior basic and middle schools
shall be regulated in accordance with the orders issued from time to time by
the State Government and shall be subject to such general or special exemptions
and concessions as the State Government may grant from time to time. No fees
will, however, be payable by girls reading in senior basic and middle schools.
No. tuition fee shall be payable by students in junior basic and primary
schools or in primary classes of Senior Basic and Middle Schools.
In the hostels, if any, attached to the Senior Basic, Junior Basic, Middle or
Primary Schools, managed or aided out of the District Education Fund, such
percentage of the boarders as may be fixed by the Director, may be exempted
from payment of seat-rent and furniture rent, provided that only really poor
boarders shall be so exempted. In the case of Board managed schools the number
of the boarders in hostels belonging to the scheduled castes or scheduled
tribes who may be exempted from payment of seat-rent may be fixed by the
District Board on the recommendation of its Education Committee.
Headmasters or teachers-in-charge of schools shall be required to furnish such
security with or without sureties as may be prescribed from time to time.
Some of the teaching equipments and craft materials may be purchased by the
District Superintendent in consultation with the Chairman of the District Board
at District headquarters, but the prior approval of the Director shall
invariably be obtained to the list of articles and the number of each article
to be so purchased.
After the list has been approved by the Director, tenders and quotations shall
be invited, but for articles manufactured in basic institutions, the
Reformatory Schools, the Cottage Industries Institute, the Bihar Khadi Samiti,
the Bihar Vidyapith and other organisations approved by the Director, orders
may be placed with such organisations without calling for tenders. Before
placing orders with institutions and concerns other than those mentioned above,
tenders and quotations shall be thoroughly scrutinised by the District
Seperintendent and approved by a committee consisting of the District
Magistrate as President and the Chairman of the District Board, the District
Education Officer and the District Superintendent as members.
For the purchase of books, periodicals, newspapers and other documents for
Board-managed schools, the District Superintendent will place orders in
consultation with the Chairman of the District Board: and for other schools the
District Superintendent will place orders himself. In both cases, the procedure
laid down in Rule 30 and any other instructions which may be issued by the
Superintendent of Libraries from time to time shall be strictly followed.
It shall be the duty of the District Superintendent and the Chairman of the
District Board to see that within such period as may be prescribed by the
Director, every school receiving aid from District Education Fund, is placed
under a Panchayat or a properly constituted local committee. Powers may be
delegated to such committee or Panchayat by the District Superintendent on the
basis of its record and in accordance with the general or specific instructions
of the Director.
The day-to-day administration of Board-managed schools shall, with the approval
of the District Board, be entrusted to the Secretary of the Education
Committee. A list of items regarding which powers may be delegated to the
Secretary shall be prepared, so that the work may be carried on smoothly.
The Education Committee will ensure that every school is properly managed and
that accounts of contingencies, etc., of every school are duly maintained and
that the buildings and equipments of the schools are kept in proper state of
repair.
All decisions and instructions of the Education Committee as approved by the
District Board shall be signed and communicated to all concerned on its behalf
by the Secretary of the Committee.
Any action proposed to be taken by the District Board regarding the posting and
promotion of masters and assistant masters and other establishments of
Board-managed schools and any disciplinary action including removal and
dismissal proposed to be taken against them shall be reported without delay to
the District Superintendent who shall furnish his opinion within fourteen days
of the receipt of the report. If the Chairman does not accept the advice of the
District Superintendent, the latter shall refer the matter to the prescribed
authority whose decision thereon shall be final. The prescribed authority shall
act in the manner indicated in Section 62 (c) of the Act. Pending the decision
of the prescribed authority under Section 62 (c) of the Act the District Board
shall not give effect to the proposed action.
If it appears to any inspecting officer of the Department that the teachers in
any school maintained by the Board are not properly qualified for their work,
that the teaching imparted is not efficient, or that discipline is not being
properly maintained or that the accounts are not being properly kept or if he
be in any other way dissatisfied with the management of the school, he shall
report the matter to the District Superintendent who shall bring it to the
notice of the Chairman of the District Board forthwith, along with his
recommendations, for necessary action. Recognition should not be withdrawn
ordinarily except at the end of a session, but it may be withdrawn at any time
under the special orders of the Regional Deputy Director for reasons to be recorded
in writing and the orders shall be communicated to the Chairman of the District
Board and the District Superintendent.
The list of holidays and vacations to be observed in Board managed schools
shall be drawn up annually by the Education Committee, within the date
prescribed by the Director, subject to such general or special orders, as may
be issued from time to time by the State Government. A copy of the list shall
be forwarded to the District Education Officer, District Superintendent,
Sub-divisional Education Officer and Deputy Superintendent of Education as also
to all Sub-Inspectors of Schools at the beginning of each year.
Proper accounts shall be maintained in every Board-managed school showing the
income from school fees at the end of each month. The total amount realised as
school fees each month shall be remitted by the Headmaster of the teacher
incharge, as the case may be, latest by the first working day of the following
month by Money Order to the District Superintendent for being credited to the
District Education Fund. Full particulars of the amount remitted shall be noted
on the Money Order coupon and the carbon copy of the Money Order receipt shall
be appended to the establishment bill for the month. The District
Superintendent shall credit the amount to the District Education Fund through
transfer credit.
Grants-in-aid out of District Education Fund shall be given without any
discrimination on religious grounds.
The Committee or Panchayat incharge of any school receiving grants-in-aid from
the District Education Fund shall be responsible for the proper expenditure of
the school funds in accordance with the conditions of the grant. It shall
appoint a Secretary to conduct, its correspondence with the District
Superintendent and other authorities.
The District Superintendent shall subject to the general control of the
Director, be responsible for the distribution of grants-in-aid shall exercise
general supervision over all matters connected with the finances, accounts,
maintenance and management of all aided schools and may issue instructions from
time to time in that connection to the Managing Committee or Headmasters or
teachers incharge.
The power regarding the appointment, posting and promotion of, and disciplinary
action, including removal and dismissal of masters and assistant masters and
other members of the establishment of aided schools shall be exercised by the
District Superintendent, in consultation with the District Board. The District
Superintendent, shall, ordinarily, obtain the opinion of the managing committee
concerned and such committee may also initiate proposals or send
recommendations on these matters to the District Superintendent.
Every action proposed to be taken by the District Superintendent regarding the
appointment, posting, promotion of Headmasters and assistant masters and other
members of the establishments of added schools and any disciplinary action
proposed to be taken against them shall be reported to the District Board
immediately, which shall furnish its opinion within fourteen days of the receipt
of the report. In case of a difference of opinion between the District Board
and the District Superintendent on the question of the removal or dismissal of
any member of the establishment of any such school no action shall be taken
pending the decision of the prescribed authority under Section 62(c) of the
Act.
Subject to such general and special instructions as may be issued, from time to
time, by the State Government, the list of holidays and vacations to be
observed in aided schools shall be drawn up by the District Superintendent, not
later than the first of November preceding the year for which the list is
intended. In drawing up the list, the District Superintendent shall take into
consideration the recommendations and suggestions, if any, of the managing
committee. A copy of such list shall be forwarded to the Chairman of the
District Board, District Education Officer, Sub-divisional Education Officer
and Deputy Superintendent of Education and also to all Sub-Inspectors of
Schools and all schools at the beginning of each year.
Applications for inclusion of schools is in the plan and for grants-in-aid
shall be made to the District Superintendent.
Every application for the inclusion of schools in the district plan and for any
grant out of the District Education Fund shall be submitted to the District
Superintendent with complete information on the following points as prescribed
in Form A appended to these Rules:-
Every application for inclusion in the plan or for grants-in-aid or for renewal
or revision there of shall be entered as soon as it is received in a register
to be maintained for the purpose by the District Superintendent.
Before the application is placed before the Planning Committee for
consideration, the District Superintendent shall have full enquiries made
through the subordinate Inspecting staff and shall also obtain the opinion of
the District Education Officer and the Chairman of the District Board.
Subject to the provisions of Rules 54 and 55, grants shall ordinarily be given
only to those recognised schools which are managed by committees, whose
constitution has been approved by the District Superintendent and which, with
the help of the grant to be given, can adopt a scale of establishment not lower
than that prescribed by the State Government from time to time. This Rule shall
only be relaxed with the previous approval of the State Government. Reasonable
local contributions from private sources shall be a condition precedent to the
giving of a grant.
No application for grant-in-aid shall be disposed of except in accordance with
the plan prepared under Sub-Section (5) of Section 65-B, of the Act. In
exceptional cases, however, the District Superintendent may, with the previous
approval of the Director, sanction grants in anticipation of the approval of
the plan.
Grants may be given for starting new schools, even without any applications for
any grant being made provided such schools are Included in the plan prepared
under sub-section (5) of Section 65-B of the Act.
The recommendations of the Planning Committee shall be sent forthwith to the
Director for approval. On receipt of the Directors approval the school will be
included in the District 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.
Grants shall ordinarily be sanctioned for a period of five years, but the
District Superintendent may, at any time during the currency of any grant, for
reasons to be recorded in writing reduce, suspend or withdraw a grant under
intimation to the Director. No grant shall be increased without the prior
approval of the Director.
The District Superintendent shall notify to the Chairman of the District Board
and the District Education Officer all cases in which grants have been
suspended, withdrawn, reduced or increased or new grants have been given.
Sanction to a grant shall be conveyed in Form B appended to these rules and
subject to the conditions to be stated therein.
Applications for renewal of existing grants shall be disposed of by the
District Superintendent.
When a grant is sanctioned, the school authority shall forward to the District
Superintendent an agreement on stamped paper to the effect that the school
would be conducted in accordance with the conditions of the grant.
If it appears to the Regional Deputy or District Director Education Officer or
the District Inspectress that the teachers in any aided school are not properly
qualified for their work, that the teaching imparted is not*efficient or that
discipline is not being properly maintained or that the accounts are not being
properly kept or that any of the conditions of the grant is not being observed
or if he or she be in any other way dissatisfied with the management of the
school, he or she shall bring the matter to the notice of the school authority and
the District Superintendent. If the school authority fails to take necessary
action within a reasonable period, the District Superintendent should take
necessary action forthwith. Recognition should not be withdrawn ordinarily
except at the end of the session, but it may be withdrawn at any time under the
special orders of the Regional Deputy Director for reasons to be recorded in
writing.
If it appears to the District Superintendent that the Managing Committee of any
school has mismanaged the affairs of the school or has deliberately flouted the
departmental instructions or has misused the funds of the school, he will call
upon the Committee to take measures for the proper management of the school,
or, as the case may be, to the irregularities or to place the accounts on a
proper footing within a fortnight of the receipt of the notice failing which
the District Superintendent may supersede the Committee, take such other action
as he may consider necessary and make suitable alternative arrangements to run
the school in an efficient manner.
An annual plan for the expansion and improvement of primary and middle school
education in each district shall be prepared by the Planning Committee which
shall contain the particulars required by these rules.
Except as otherwise provided, all grants for the expansion and improvement of
schools shall be given in future only to schools included in the annual plan
and no new schools not included in the plan shall ordinarily be entitled to
receive grants from the District Education Fund.
The District Superintendent shall also maintain a register of schools
Anchalwise, with at least two pages allotted for each village in the Anchal.
Besides particulars regarding population and the number of children of
school-going age of different groups in each village, the register should also
contain the particulars of each school, such as, the name of the school, the
number of classes, the number of teachers, the number of boys and the number of
girls on the rolls, the average attendance, etc. This register shall be
permanent in character and shall be kept up-to-date. Detailed instructions
regarding their maintenance should be issued by the Director from time to time.
The Plan shall include, among others, the following particulars:-
The Annual Plan will relate to the academic year beginning from the first of
January each year. The District Superintendent shall submit the Annual Plan in
duplicate to the Director for approval by the end of September of the year
preceding each academic year. The Director shall communicate his approval to
the Plan after making such changes as he may consider necessary and return one
copy of the Plan to the District Superintendent within two months of its
receipt.
The Planning Committee shall meet at least once every quarter, but may also
hold more frequent meetings at the time of the preparation of the District Plan
and the selection of suitable candidates. The meeting of the Planning Committee
shall be convened by its Secretary in consultation with its President. The
quorum for a meeting shall be four, but an adjourned meeting may be held
without the required quorum. No final decision on the Plan and the list of
suitable candidates shall be taken in the absence of the permanent President.
All members other than ex-officio members who fail to attend four consecutive
meetings of the Planning Committee shall cease to be members unless their
absence is condoned by a special order of the State Government.
Expenditure may be incurred from the District Education Fund, subject to
availability of funds, on the construction of and additions, alterations and
improvements to primary and middle school buildings.
Specific amounts in each district shall be earmarked for the repairs and
maintenance of all Primary and Middle School Buildings. The amount so earmarked
shall be known as the "School Building Repair Fund" and shall form a
part of the District Education Fund. The "School Building Repair
Fund" shall comprise of.-
Separate accounts shall be maintained to show clearly the receipts and
expenditure out of the School Building Repair Fund. Balances, if any, left
unspent in this Fund, at the end of a financial year shall be carried forward
to the next financial year.
Repairs and maintenance of primary and middle school buildings may be grouped
under two broad categories, namely, minor routine repairs and major repairs.
Minor routine repairs shall include transparent-wash or cowdung wash to the walls,
maintenance of the floor, maintenance of the doors and windows and annual
repairs to the leaks in the roof. Major repairs shall ordinarily include
repairs to major cracks or defects in the walls, thorough overhauling of the
roof and other similar items entailing fairly heavy expenditure.
Specific sums shall be earmarked in each district for the construction of new
school buildings, including additions to existing school buildings. The amount
so earmarked shall be known as "The School Buildings Construction
Fund" and shall form a part of the District Education Fund. The
"School Buildings Construction Fund" shall comprise of. -
All new school buildings to be constructed with the help of grants from the
District Education Fund shall conform to the type plans, specifications and
estimates prescribed by the Department from time to time. This Rule may be
relaxed in individual cases by the Director.
Separate accounts shall be maintained to show clearly the receipt and
expenditure out of the "School Buildings Construction Fund".
Balances, if any, left unsent in this fund, at the end of any financial year
shall be carried forward to the next financial year.
The Officer incharge of the Community Project Block, Anchal-cum-Development
Block and National Extension Service Block, wherever such a Block exists, shall
invariably be consulted before entertaining any request or proposal for
construction of new school buildings or additions to existing school buildings
in villages under their respective jurisdiction. In other areas, the respective
Sub-divisional Officers shall be similarly consulted.
The execution of the construction of school buildings shall be entrusted to the
Officer-in-charge of Community Project Blocks. Anchal-cum-Development Blocks
and National Extension Service Blocks, wherever such a Block exists, and in
other areas to the respective Sub-divisional Officers. The Officers shall, of
course utilise various agencies for immediate supervision such as Gram
Panchayats, local committees, etc. Panchayats to these agencies shall be made
through the Sub-divisional Officer or the Block Development Officer, as the
case may be. The services of the technical staff under the District
Superintendent shall, as far as possible, be made available to the
Sub-divisional Officers and Block Development Officers who shall also utilise
other available technical personnel under them for this purpose.
The District Board shall be responsible for the award and payment of lower
primary scholarships. These scholarships shall be of the value of Rs. 3 a month
and be tenable for two years. They shall be distributed by thanas and be open
to competition only among pupils reading in class III of recognised primary and
middle schools. Candidates from any such school in the district shall be
eligible tor the scholarship whether or not the school is situated in the area
under the control of the District Board. The pupils shall not be over 11 years
of age on the date of examination (for members of scheduled castes and scheduled
tribes the age limit shall be 12 years) and no candidate shall appear at the
examination more than once. A fee of eight annas will be charged from each
candidate.
The examination of the candidates thus selected shall be held at the
headquarters of the Sub-Inspector of Schools or at any other convenient place
within his jurisdiction and arrangements for such examination shall be made by
the District Board in consultation with the District Education Officer and the
District Superintendent. The examination shall be limited to the prescribed
course. Written answers shall be required in composition and in arithmetic: the
rest of the examination shall be oral. The oral examination shall be conducted
by the Centre Superintendents appointed by the District Board, who shall also
set and mark the papers to which written answers are required, unless the
District Board prefers to make other arrangements. Both in the written and in
the oral parts of the examination the questions shall be set to test the
intelligence of the examinees, rather than their memory alone.
The marks allotted to the candidates at the oral and written examinations shall
be forwarded to the District Education Officer who shall submit them to the
board with his views regarding the award of scholarships and with such other remarks
as he may deem necessary.
The scholarships shall be awarded by the District Board in consultation with
the District Education Officer and in accordance with these Rules. Not more
than one scholarship shall be awarded to the pupils of one school, provided
that scholarships may be awarded to a boy and a girl belonging to the same
school, and that the board may in exceptional cases award more than one
scholarship to pupils of the same school. A District Board shall, when awarding
scholarships, conform to such general Rules relating to scholarship as may,
from time to time be prescribed by the State Government.