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State of Jharkhand - Section

Section 532 in Bihar Education Code, 1961

532. Superintendence.

- The Superintendent of every hostel or mess should ordinarily be a teacher in the institution to which the hostel or mess is attached or which the majority of its residents attend, but in the case of private hostels or messes it is permissible for persons other than teachers to be appointed Superintendents. The students living in a hostel or mess must be bona fide students of schools. School boys are not allowed to live in the same hostel or mess.Note. - Preference should be given to N. C. C. trained officers for appointment as Hostel Superintendents in schools, other qualifications being equal to other members of the school staff.(D. P. I.'s letter no. 1342, dated the 29th August, 1950.)