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State of Jharkhand - Section

Section 544 in Bihar Education Code, 1961

544. Withdrawal.

- No boarder is permitted to take his name off the roll of a hostel without the written permission of his Headmaster/Principal, nor will such permission ever be given unless it has been requested in a formal application from the father or natural guardian of the boarder. This application should be made at least 15 days before the date on which the boarder proposes to quit the hostel and it should state the reason for withdrawal. If 15 days' notice is not given, the border may be charged the ordinary dues up to 15 days in addition to the leaving fee and other charges.