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State of Jharkhand - Section

Section 238 in Bihar Education Code, 1961

238. Some standard forms of Punishment.

- The following are some standard forms of punishment:-(i)Imposition.(ii)Detention, including extra drill.(iii)Fines.(iv)Corporal punishment.(v)Rustication.(vi)Expulsion.Note. - (1) The first three of these punishments should be referred by the master who inflicts them to the Headmaster for confirmation; corporal punishment should be imposed only by the Headmaster and only in exceptional cases, Rustication, or expulsion may be imposed by the managing committee but in cases of gross indiscipline the District Education Officer has the power to rusticate a student without consulting the managing committee or if a school is under the direct management of a local body, by the Chairman of that body. The Chairman is required to take the opinion of the District Education Officer before he passes orders.(G. O. no 1695-E dated the 17th September, 1916, Government Resolution no.3268, dated the 5th December 1923; G. O. no. 4318-E., dated the 24th November 1934; G O. no. 2399-E., dated the 22nd October 1942 and Government Resolution no. 728-E. R., dated the 21st July 1954.)
(2)District Education Officer should see that the power of giving corporal punishment is not abused.