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State of Jharkhand - Section

Section 202 in Bihar Education Code, 1961

202. Recognition of Middle Schools.

- (i) The power of recognising schools as middle schools rests with the Sub-divisional Education Officer in the case of a boys' school and with the District Inspectress of Schools in case of a girls' school. No school should be recognised as a middle school unless the headmaster is at least a trained I. A. or I. Sc.(ii)The Second Teacher has passed the Secondary School Examination or is middle trained.(G.O. no. 326, dated the 19th January 1957.)Note. - (1) A middle school may be recognised either until further or for a specific period; in the latter case the order granting recognition should state that the recognition will be continued after the period specified in the order unless certain conditions (to be enumerated) are fulfilled.(G. O. no. 5808, dated the 14th September 1957.)
(2)A two-class middle school may be recognised by the Director on the recommendations of the District Education Officer/the Inspectress of Schools, Bihar as the case may be, provided no wastage or disposal of men and material is involved and suitable conditions prevail, viz., (1) sufficiently large number of pupils, (2) suitable buildings, (3) proper equipment, (4) qualified teachers and (5) financial stability.(G. O. no. 1792, dated the 21st March 1957.)