A teacher in any recognised school shall be disqualified for continuance of his employment if he takes part in any propaganda or demonstration or campaign in connection with election to a Local Body or stands as a candidate for such election because participation in such election interferes with the legitimate moral duties: provided that a teacher in any such recognised school, other than a Government school may stand as a candidate for election to the Legislative Council of the State of Bihar from a Teachers' or Graduates' Constituency.(Government notification no. 287-E., dated the 5th February 1943; Government notification no. 8894, dated the 8th March 1952; and G.O. no. 2049, dated the 24th June 1958.)
