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State of Jharkhand - Section

Section 515 in Bihar Education Code, 1961

515. Visitors.

- Only boarders are ordinarily permitted to enter hostel precincts. The following rules indicate the exceptions that may be made.-(a)With due notice to the Superintendent, guardians and relatives of boarders may visit the hostel.(b)Friends of boarders may with previous permission, be allowed to visit the hostel during a stated period in each day. Visitors may not take meals in the hostel except with the Superintendent's permission. The Superintendent should exercise great care in these matters and should refer doubtful cases to the Principal/Headmaster,(c)Persons not on the roll of school should not be allowed to occupy even temporarily any vacant place in the school hostel except-
(1)Father or natural guardians of boarders for a period not exceeding one night, provided that the visit has reference to the interest or welfare of the boarder as a pupil of the School. In this case no fee should be charged.
(2)Excursion parties or athletic teams from other schools. Such parties or teams may be excused fee on the understanding that this concession will be reciprocated.
(3)Students appearing at the Board Examination for the period immediately preceding and during that examination.
(4)Members of the teaching staff for school who come to fill short vacancies or on sudden transfer, until such time as they can make other arrangements.Persons coming under the last three classes should be required to pay the usual monthly seat rent, light and establishment charges for the period of their stay in the hostel, any period of less than one month being reckoned as a complete month.(G. O. no. 67-E. R., dated the 20th April 1934.)