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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Jharkhand - Subsection

Section 115(d) in Bihar Education Code, 1961

(d)Transfer. - (i) Ordinarily, no Sub-Inspector of Schools who has served for less than three years in one circle, should be transferred within the district by the District Education Officer. Should it, however, be necessary in the interest of public service to transfer such a Sub-Inspector of Schools who has not completed his full term of 3 years in one circle within the district the District Education Officer should obtain the previous approval of the Regional Deputy Director of Education giving adequate reasons for such a transfer. Likewise, the Regional Deputy Director of Education when he decides to transfer a Sub-Inspector of Schools within 3 years of his posting in a particular circle from one district to another, should seek the previous approval of the Director of Public Instruction, Bihar or the Additional Director of Public Instruction, Bihar.