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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Jharkhand - Subsection

Section 323(5) in Bihar Education Code, 1961

(5)The Managing Committee shall submit a copy of the advertisement, the applications received with a tabular statement and its recommendations to the Sub-divisional Education Officer in the case of appointments of Assistant Teachers and to the District Education Officer in case of appointments of Headmaster/Principal, for approval. The District Education Officer or the Sub-divisional Education Officer, as the case may be, shall send his approval within a fortnight of the receipt of the proposal. If he differs from the recommendations of the Managing Committee, he shall record in writing the reasons for his difference. While recommending, the Managing Committee shall submit three names for each post in order of preference recording reasons for preference. The Managing Committee may appeal to the District Education Officer in case of difference of opinion with the Sub-divisional Education Officer in the matters of appointments of Assistant Teachers and to the President, Board of Secondary Education through the Regional Deputy Director of Education in the case of difference of opinion with the District Education Officer for the appointments of Headmaster/Principal. The decision of the District Education Officer or the President, as the case may be, shall be final. A copy of the joining report of the teacher or the Headmaster/Principal is to be submitted to the approving authority within a month.