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State of Jharkhand - Section

Section 248 in Bihar Education Code, 1961

248. Detention.

- In the use of detention the following points should be noted:-
(a)If pupils are put into a detention class, they must be given a definite task to do during the period of detention.
(b)The class must be in charge of a master who is capable of keeping strict discipline, and of seeing that the pupils do their appointed tasks properly.
(c)An extra drill class may be held after school. Pupils may be sent to this instead of the detention class.
(G.O. no. 1695-E., dated the 17th September 1915.)