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State of Jharkhand - Section

Section 151 in Bihar Education Code, 1961

151. Municipal Advisers.

- It is the policy of Government whenever possible, to nominate the senior educational officer stationed in each municipality as a member of the Municipal Board. It is the duty of this officer to advise the Commissioners on the requirements of their schools. He should not take an active part in connection with municipal politics and should avoid all action which may with any justice be interpreted as partisan.(G. O. no. 2369-73-E., dated the Nth November 1914; and D.P.I.'s circular no 48, dated the 30th August, 1915)Section IVCompulsory Education