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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Jharkhand - Subsection

Section 171(6) in Bihar Education Code, 1961

(6)To submit to the State Government, through the Director its views regarding any change in or new appointment to, the staff other than new appointments in the Bihar Educational Service which are made by the State Government on the recommendation of the Public Service Commission provided that the views of the Governing Body need not be obtained-
(a)in the case of a purely temporary appointment, when reference to the Governing Body would cause delay; or
(b)when in the opinion of the State Government the circumstances are exceptional.
(G.O. no. 1168, dated the 2nd March 1932 and no. 80, dated the 25th April 1933.)