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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Jharkhand - Subsection

Section 148(2)(a) in Bihar Education Code, 1961

(a)Any school maintained or aided.by, or in receipt of a stipend from, the municipal Commissioners, together with all its accounts, books and other records, shall at all reasonable tin e be open to inspection and examination by the Commissioner, by the District or Sub-divisional Officer, by the Regional Deputy Director, District Education Officer or Sub-divisional Education Officer, by the Deputy Inspector (if there is such an officer in educational charge of the area in which the municipality is situated), by any of the municipal Commissioners or any member of an education committee appointed by them and (in the case of primary schools) by the subordinate inspecting agency employed by the Education Department; and to this end the records and accounts shall be placed and kept in such custody that they shall always be accessible on the visit of any such examining or inspecting officer. Such inspection shall have no reference to religious but only to secular education.