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State of Jharkhand - Section

Section 580 in Bihar Education Code, 1961

580. Loss or damage.

- Whenever an educational building is burnt or blown down or destroyed in any other way, an enquiry will be made by the officer immediately subordinate to the Director in whose charge the building was and that officer will submit a report to the Director explaining the cause of the disaster. In case of a fire due to improperly protected lights or negligence in cooking operations, it will be a question whether the person at fault shall not be held pecuniarily responsible for the accident,