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State of Jharkhand - Section

Section 410 in Bihar Education Code, 1961

410. Withdrawal of grants.

- A school which has at any time been in receipt of aid will continue to be regarded as an aided school and will be bound by these rules until the aid is formally withdrawn by the sanctioning authority or until the school committee has formally communicated to the sanctioning authority its desire to be no longer aided or bound by the grant-in-aid rules.(Government notification no, 194-E., dated the 29th January 1915.)