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State of Jharkhand - Section

Section 164 in Bihar Education Code, 1961

164. Admission and withdrawal of students.

- The following general rules regarding admission, leave and absence are to be observed:-
(i)A student, coming from a college in another State and wishing to join a Government Professional College in Bihar, must produce, besides his transfer certificate or University certificate, duly offered in lieu thereof; a statement showing to satisfaction of the Principal the reasons for migration to Bihar. This rule will not apply to the sons or wards of Government servants transferred to Bihar from another State.
(D. P. I.'s Circular no. 52, dated the 30th November 1914.)
(ii)Formal leave will be granted by, the Principal on receipt of satisfactory written letter of excuse duly signed or countersigned by the father or authorised guardian of the student or by the Superintendent in the case of a boarder. The decision as to whether the excuse is satisfactory or not will lie with the Principal. Such permission will enable the student to be marked as on leave and not as present. Leave may at the Principal's discretion, be granted with retrospective effect if application be made within one month from the commencement of the absence.
(D. P. I.'s Circular no. 48, dated the 25th November 1914.)
(iii)In the case of concerted absence without leave on the part of students, on or before the third day of such absence the names of the absentees will be struck off the college roll. Students absent on such occasions will not be readmitted except under the usual rules of admissions; unless they bring sufficient excuse in writing signed or countersigned by a parent or authorised guardian, and may be excluded at the discretion of the Principal. The decision as to the sufficiency of the excuse will lie with the Principal. On such occasions the college will on no account be closed. The roll will be called as usual.
(D.P.I.'s Circular no. 48, dated the 25th November 1914.)