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State of Jharkhand - Section

Section 301 in Bihar Education Code, 1961

301. Re-admission after failure in the Secondary School Examination and the Higher Secondary School Examination.

- No fee for admission should be levied from a student who has failed (or who, having paid his admission fee, has been prevented by sickness or other cause from appearing) at the next preceding Secondary School Examination or the Higher Secondary School Examination if he applies for admission to the Government school from which he was sent up within a week of the date from which the session for such students begins. The managing committees of other recognised High schools may adopt a similar rule.Note. - (1) The session for students who have failed at the annual examination begins with the re-opening of their respective schools after the summer vacation or a week after the publication of the results of the examination, whichever is later. No such student, who rejoins school later than August 1, may be sent up for the Secondary School Examination or the Higher Secondary School Examination of the following year unless, in case of late publication of the results, a later date is notified by the Director.(D.P.I's circular no. 185, dated the 19th January 1912 and letter no. 6861, dated the 9th July 1932.)
(2)Students who have failed at the Supplementary examinations if they wish to appear at the Secondary School Examination or the Higher Secondary School Examination in the following year, must rejoin a school within a fortnight of the date of the announcement of their results by the School Examination Board. This period can only be extended by the District Education Officer if he is satisfied that it is or was absolutely impossible for a pupil to rejoin within the prescribed time.(Resolution of the inspecting Officers' Conference held on the 10th June 1946)