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[Cites 0, Cited by 0] [Section 951(15)] [Section 951] [Entire Act]

State of Jharkhand - Subsection

Section 951(15)(ii) in Bihar Education Code, 1961

(ii)The words "From Recognised Institution" mean "regular" scholars i.e., scholars actually on rolls in the final class, year or stage of instruction in recognised institutions during the year under report. Thus not only those scholars who have had no regular schooling but also those plucked students of recognised institutions who have had no subsequent regular schooling will be treated as "private" candidates having "appeared privately". In short, a candidate will be said to have appeared "from recognised institutions" if, and only if, he was actually borne on the roll of any recognised institution during the year under report or.at the time of taking the examination.