Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 658] [Entire Act] State of Jharkhand - Subsection Section 658(v) in Bihar Education Code, 1961 (v)A District Education Officer may authorise the Headmaster/Principal of any non-Government High/Higher Secondary Schools to grant leave in accordance with the rules to scholarship-holders reading in his school.
