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State of Jharkhand - Section

Section 765 in Bihar Education Code, 1961

765. Duty of Teacher Counsellor.

- A Teacher Counsellor should devote to guidance work at least one-third of the total number of his hours of work. He should be relieved of his teaching work to that extent. Regular hours should be fixed for guidance work and shown in the time-table. Those hours are not to be utilised in any other manner. Guidance work should not be done in a period that happens to be vacant on a certain day on account of the absence of a teacher. A school may decide to give more relief to a Teacher Counsellor from teaching, that is beyond the minimum prescribed above. But it is not to be considered desirable for a Teacher Counsellor to be completely relieved of teaching, i.e., the Teacher Counsellor should do some amount of teaching also.Section VIIThe Rashtra Bhasha Parishad