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 39 in The Bihar Primary and Middle Education Rules, 1961

39. Withdrawal of recognition of schools.

- If it appears to any inspecting officer of the Department that the teachers in any school maintained by the Board are not properly qualified for their work, that the teaching imparted is not efficient, or that discipline is not being properly maintained or that the accounts are not being properly kept or if he be in any other way dissatisfied with the management of the school, he shall report the matter to the District Superintendent who shall bring it to the notice of the Chairman of the District Board forthwith, alongwith his recommendations, for necessary action. Recognition should not be withdrawn ordinarily except at the end of a session, but it may be withdrawn at any time under the special orders of the Regional Deputy Director for reasons to be recorded in writing and the orders shall be communicated to the Chairman of the District Board and the District Superintendent.