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State of Jharkhand - Section

Section 142 in Bihar Education Code, 1961

142. Statutory Rules for District Board.

- The following are the rules framed by Government in exercise of the powers conferred by Sections 54B, 62, 62B, 63, 63B, 65C and 138 of the Local Self-Government Act. These rules also regulate, mutatis mutandis the control over schools to be exercised by the Hazaribagh Mines Board.(Government Notification No. 5062, L.S.G., dated 1st June, 1954)Section I