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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(c) in The Bihar Primary and Middle Education Rules, 1961

(c)if he is convicted of any offence, or subjected by a criminal court to any order involving moral turpitude, which in the opinion of the Department makes him unfit to be a member of the teaching profession.'