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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

(1)The Inspectress in case of a school for girls, and the District Education Officer in other cases shall, after such enquiry, if any, as is deemed fit, declare, from time to time the names of donors, and in case the donor happens to be a company or association or body of individuals, the name of its representative and prepare a list thereof.