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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Jharkhand - Subsection

Section 372(6) in Bihar Education Code, 1961

(6)No pupil shall be expelled or rusticated without an order in writing from the committee, but the Lady Principal shall have the power to suspend any pupil, such suspension being reported immediately to the committee for information, with a statement of the reasons therefor.