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[Cites 0, Cited by 0] [Section 349] [Entire Act]

State of Jharkhand - Subsection

Section 349(iii) in Bihar Education Code, 1961

(iii)The Headmaster/Principal shall report to the Secretary any case of misconduct on the part of a teacher or menial, or any case of misconduct on the part of a pupil which appears to him, to warrant rustication or expulsion. He may suspend a menial at the time of making the report.