Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 208 in Bihar Education Code, 1961 208. Change of status requires sanction in writing. - No change of status can be recognised unless it has been sanctioned in writing by the proper authority.(D.P.I.'s circular no. 46, dated the 16th October 1913.)
