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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Jharkhand - Subsection

Section 104(x) in Bihar Education Code, 1961

(x)to recognise Girls' Primary schools which are included in recommended list of the District Planning Committee and approved by the competent authority. If, however, the school is maintained or aided by local body, no change of status should be sanctioned without the approval of that body. If the local body does not agree with the Deputy Inspectress of Schools, the matter should be reported to the Inspectress of Schools, whose decision shall be final;