Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 367 in Bihar Education Code, 1961

367. Age-limit for admission.

- The maximum age for the admission of boys into the different classes of Government Higher Secondary/Multi-purpose School is as follower:-
            Rs.
Class XI .. .. .. .. .. 18 years.
Class X .. .. .. .. .. 17 years.
Class IX .. .. .. .. .. 16 years.
Class VIII .. .. .. .. .. 16 years.
Class VII .. .. .. .. .. 14 years.
Class VI .. .. .. .. .. 14 years.
The maximum age is one year higher for Muhammadans and two years higher for aboriginal pupils and pupils of the Scheduled classes. Headmasters/Principals have power to relax the prescribed limits in exceptional cases, such as those of the sons of Government servants who have been transferred, and those of pupils who have obtained middle or primary scholarships.(G. O. no. 1609-E., dated the 27th October 1917; Government Resolution no. 3961-E., dated the 19th November 1925 and G. O. no. 518, dated the 15th July 1941.)Note. - This rule refers to new admission with or without a transfer certificate and not to boys (a) detained in a class after the annual examination, or (b) readmitted immediately after failure in the Secondary School Examination or the Higher Secondary School Examination.