Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 749(2)] [Section 749] [Entire Act]

State of Jharkhand - Subsection

Section 749(2)(c) in Bihar Education Code, 1961

(c)It should give details regarding the building of the institution, its playgrounds and conditions of the students and the staff; a college should have 3 acres of land with buildings and 7 acres of land for playgrounds, etc., preferably in one continuous block. A school should have two acres of land with buildings and five acres of land for playgrounds, etc. preferably in one continuous block. The building should consist of class rooms, gymnasium 75' x 30', hostels and teachers quarters.