Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 374(2)] [Section 374] [Entire Act]

State of Jharkhand - Subsection

Section 374(2)(vi) in Bihar Education Code, 1961

(vi)No pupil should be expelled or rusticated without the order in writing from the Committee and the Headmistress shall have the power to suspend any pupil, such suspension being reported immediately to the Committee for information with a statement of the reasons thereof.