Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 644] [Entire Act]

State of Jharkhand - Subsection

Section 644(2) in Bihar Education Code, 1961

(2)The sanction of the District Education Officer in the case of a transfer from one High/Higher Secondary School to another, of the Sub-divisional Education Officer in the case of a transfer from one Middle or Primary School to another is not generally required. But if a student is transferred without the sanction of the District Education Officer or of the Sub-divisional Education Officer after the date indicated in the foregoing note, he will not be eligible for a scholarship.