Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 72 in Bihar Education Code, 1961

72. The District Education Officer and the District Magistrate/Deputy Commissioner.

- The District Education Officer must supply the District Magistrate/Deputy Commissioner with whatever information or assistance the latter may require in connection with the work of education in his district. He should remain in close touch with the District Officer and seek his guidance and assistance specially in the administrative field.