153. Statutory rules under the Bihar Primary Education (Amendment) Act, 1959.
- The following are the rules framed by Government in exercise of the power conferred by Section 18 of the Bihar and Orissa Primary Education Act (1 of 1919) as amended by the Bihar Primary Education (Amendment) Act XVII of 1946 and Bihar Act IV of 1959.(Government notification no. 881-E., dated the 2nd March, 1920, no. 3840-E., dated the 31st December 1924; and no. 3064-E., dated the 12th July 1935.)
