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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Jharkhand - Subsection

Section 97(xiii) in Bihar Education Code, 1961

(xiii)to recognise Girls' Middle and Primary schools which are included in the recommended lists of the District Education Planning Committee and approved by the competent authority. If, however, the school is maintained or aided by a local body no change of status should be sanctioned without the consent of that body. If the local body does not agree with the District Inspectress of Schools, the matter should be reported to the Inspectress of Schools whose decision shall be final;