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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Jharkhand - Subsection

Section 115(iv) in Bihar Education Code, 1961

(iv)There should be periodical transfers of Sub-Inspector of Schools within the Division and if necessary outside the division also. A Sub-Inspector of Schools may also be transferred to a division other than his home division in public interest. Normally, a Sub-Inspector of Schools should not be allowed to work in the same district for more than five years.