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 349] [Entire Act] State of Jharkhand - Subsection Section 349(vii) in Bihar Education Code, 1961 (vii)The Headmaster/Principal shall be responsible for the school library, furniture and equipment. He shall draw up rules for the approval of the committee to regulate the use of the library, subject to Article 438 of this chapter.
