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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Jharkhand - Subsection

Section 79(44) in Bihar Education Code, 1961

(44)to direct a Headmaster to withhold or withdraw the good conduct certificate in case of roved misbehaviour on the part of students sent up for the Secondary school/Higher Secondary Examination. This would disqualify such students from appearing at the examination or being eligible for appointment to any public service.(G.O. no. 4345, dated 24th November, 1958.)