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 77] [Entire Act] State of Jharkhand - Subsection Section 77(2) in The Bihar Primary and Middle Education Rules, 1961 (2)The Secretary may call, with the approval of the President, emergent meetings of the Planning Committee after giving 48 hours notice to the members.
