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State of Odisha - Section

Section 228 in Orissa Municipal Rules, 1953

228.

Every such school shall provide instruction according to the course of study prescribed by the Department and nothing else shall be taught, sung or recited therein without the previous sanction, of the Municipality and previous approval of the Department. Save with the previous approval of the Department the tax-books in every, such schools shall be selected from a list approved by the Director of Public Instruction.