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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Jharkhand - Subsection

Section 122(2) in Bihar Education Code, 1961

(2)He is required to inspect and supervise the institution in his charge at least once in each quarters as best as he can, but one of his visits shall be thorough and exhaustive on the lines and instructions issued from time to time. In the other inspections he will go into various matters including compliance, etc., but need not necessarily cover all the points in details.