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State of Jharkhand - Section

Section 764 in Bihar Education Code, 1961

764. Code of Professional Conduct.

- A Teacher Counsellor has to observe a strict code of professional conduct. His success as guidance worker will depend upon the degree to which he can secure the trust and confidence of pupils. He has to prove himself worthy of the trust. He should keep strictly confidential all information regarding a pupil and should pass on to the Guidance Committee or to any other person, including the parents, only that part which can be used in the best interest of the pupil. For example, he may come to know from the pupil some secrets about his family, or obtain a picture of the family economic condition that does not tally with the school or other record and so on. In all such cases, the Teacher Counsellor should keep the information strictly to himself. He should not use the information to the detriment of the pupil's interest even after he has left the school. It is also recommended that a Teacher Counsellor is not to be consulted in matters of award of free-studentship or any other poor boys' aids to the pupils with whom he has been working, as far as practicable.