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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Jharkhand - Subsection

Section 323(4) in Bihar Education Code, 1961

(4)All appointments shall be made by the Managing Committee at the meeting called for the purpose, subject to the approval of the Department as indicated in paragraph 5 below.The Headmaster/Principal shall be associated with any interview or preliminary sorting out of applications for the posts of teachers in his school and he should act as the adviser to the Managing Committee for such appointments. The Headmaster/Principal's opinion may be recorded in writing in the minutes of the proceedings in cases of all appointments of teachers.