Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 262 in Bihar Education Code, 1961

262. Procedure for granting Transfer Certificates.

- Applications for transfer certificate must be made by the parent or guardian of the pupil, either personally or by letter. The head teacher must give the certificate on the day on which the application is received. Whenever a transfer certificate is refused, a statement of the grounds for refusal should be given to the applicant in writing.(R. & O. Page 311-II.)Note. - (1) No fee is charged for granting a transfer certificate.(R. & O. page 311-IV.)
(2)When a transfer certificate has been lost, a duplicate may be granted by the head teacher on payment of a fine of four annas, but every care must be taken to guard against the possibility of fraud, and the head teacher must obtain sufficient proof of the loss and record the same for the information of the inspecting officer. No duplicate should be issued to a pupil who has been admitted to any other school since the issue of the first certificate. The duplicate certificate must be countersigned by the District Education Officer. The school issuing the certificate will retain the fee.(G. O. no. 847-E.T., dated the 8th December 1916.)