- The policy with regard to the medium of instruction shall be as follows;-(a)The medium of instruction in non-language subjects up to the Middle stage, i.e., up to class VII in traditional schools and up to class VIII in Basic and Sarvodaya schools shall be the mother tongue of the pupil concerned. Authorities of schools in which the total number of students whose mother-tongue is other than the language which is used as the medium of instruction in that school is 40 and above shall be expected to provide one teacher who will take classes in non-language subjects through the medium of that language.(b)The languages accepted as mother-tongue for the purpose of this resolution shall be Hindi, Bengali, Oriya, Urdu, Maithili, Santhaii, Oraon, Ho, Mundari and for Anglo-Indian pupils, English.(c)From class VIII onwards (and in the case of Basic schools from class IX-onwards) the medium of instruction in all non-language subjects shall be Hindi. But in High schools run by the linguistic minorities there may be no objection to any other language being the medium of instruction in such schools. Provision shall, however, be made in them for teaching through the medium for Hindi speaking students if their number is 10 and above in any class and 40 and above in the four upper classes of the school.(d)Hindi shall be a compulsory subsidiary subjects in all schools, without exception, from class IV onwards, and all local bodies and managers of private schools shall either engage for every Middle or Upper Primary School an additional Hindi teacher or depute one of their teachers for a six or nine-month course in Hindi language at the centres being run by the Government under the scheme for the education of the Hindi-speaking people in backward areas. Similarly, duly qualified Hindi teachers shall be engaged for teaching Hindi in High School classes to students whose mother tongue Is a language other than Hindi.(e)The School Examination Board shall, as far as possible, frame rules regarding the medium of examination of non-language subjects in conformity with the general policy enunciated above and in the case of private candidates grant necessary facilities.(Government resolution No. 645-E., dated the 10th August, 1953.)Directorate of Social and Youth WelfareGovernment of Bihar letter No. V/M30189/60E-1838, dated the 15th August, 1962. From Shri S. Sahay, Secretary to Government. To the Accountant General, Bihar, RanchiSubject. - Creation of Separate Directorate of Social and Youth Welfare, under the administrative control of Education Department.I am directed to say that, for co-ordination and better performance of business in regard to Social and Youth Welfare and Cultural Affairs, the State Government have been pleased to set up, on a permanent basis, a separate Directorate, named Directorate of Social and Youth Welfare, under the direct administrative control of the Education Department.
