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] [Entire Act]

State of Jharkhand - Section

Section 168 in Bihar Education Code, 1961

168. Membership of outside clubs, etc.

- Any student on the rolls of a Government Professional College who wishes to join or to continue to be a member of any club, society or organisation outside the college must obtain the approval of the Principal before doing so. Any breach of this rule will be regarded as a serious offence. In granting or withdrawing recognition to clubs, societies or organisations, the Principal shall be guided by instructions issued by the Director from time to time. If the Principal has any doubt about the suitability of any outside club, society or organisation, which any student wishes to join or of which any student wishes to continue to be a member, he shall refer the matter to the Director for orders.(Government Resolution no 2264-E., dated the 22nd October 1942 and Government notification no. 287-E., dated the 5th February 1943.)