Section 63 in The Bihar Primary and Middle Education Rules, 1961
63. Action to be taken on non-fulfilment or breach of conditions.
- If it appears to the Regional Deputy or District Director Education Officer or the District Inspectress that the teachers in any aided school are not properly qualified for their work, that the teaching imparted is not*efficient or that discipline is not being properly maintained or that the accounts are not being properly kept or that any of the conditions of the grant is not being observed or if he or she be in any other way dissatisfied with the management of the school, he or she shall bring the matter to the notice of the school authority and the District Superintendent. If the school authority fails to take necessary action within a reasonable period, the District Superintendent should take necessary action forthwith. Recognition should not be withdrawn ordinarily except at the end of the session, but it may be withdrawn at any time under the special orders of the Regional Deputy Director for reasons to be recorded in writing.
