Legal Document View

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
[Cites 0, Cited by 0] [Section 596(2)] [Section 596] [Entire Act]

State of Jharkhand - Subsection

Section 596(2)(h) in Bihar Education Code, 1961

(h)The school shall be managed as regards control, maintenance, staff, fees, free-studentships, curriculum, discipline, residential arrangements, and in all other respects, in accordance with the grant-in-aid rules and to the satisfaction of the State Government. The school if a High school, shall be recognized as such by the State Government.