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

State of Jharkhand - Subsection

Section 351(d) in Bihar Education Code, 1961

(d)The period of absence of a teacher prohibited from attending school in consequence of infectious disease in his house or for service on a jury or for attending approved conferences or university meetings or meeting convened by the Bihar School Examination Board, will be reckoned as casual leave but not be counted against the casual leave due under rule (c).