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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Jharkhand - Subsection

Section 351(j) in Bihar Education Code, 1961

(j)Absence without leave, including absence without leave in continuation of a vacation, will render a teacher liable to discharge and to forfeiture of pay at the discretion of the managing committee. The managing committee may, however, condone a teacher's absence without leave, if the absence be due to the teacher's sudden illness, or to some unforeseen event over which he had no control.