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State of Jharkhand - Section

Section 276 in Bihar Education Code, 1961

276. Period within which a certificate must be granted.

- A transfer certificate must be granted by the Headmaster/Principal on receipt of an application, except only in case of a pupil (i) who has been expelled from the school for misconduct, (ii) whose school fees or other dues have not been fully paid. In the second case, when all sums due to the school are paid, a certificate must be granted.At middle schools certificate must be granted on the day when the application is received and at High schools within three days.(R. & O. pages 313 and 315.)