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State of Jharkhand - Section

Section 249 in Bihar Education Code, 1961

249. Other punishments.

- A master will often be able to impose other punishments which will be more suitable to certain offences than the punishments which have been mentioned above. When this is done, these three considerations should be borne in mind-
(a)The punishment must never be in any way cruel.
(b)A punishment which will occupy a pupil in the open air will be more beneficial than a punishment which confines him in a class room.
(c)When possible the punishment should take the form of some useful occupation.
(G.O. no. 1695-E., dated the 17th September 1915.)