Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 697] [Entire Act] State of Jharkhand - Subsection Section 697(k) in Bihar Education Code, 1961 (k)To decide finally appeals from teachers in the institutions under its control, who are discharged with or without notice, in cases where the Regional Deputy Director of Education or Inspectress of Schools differs from the Managing Committee.
