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State of Jharkhand - Section

Section 158 in Bihar Education Code, 1961

158. Responsibilities in the matter of primary education.

- The general responsibility for primary education in each district rests with the District Superintendent of Education. At the same time the critical inspection of these schools and the supervision of the educational work done therein are part of the duties of all the educational inspection officers of Government, while the executive officers of Government also are required to interest themselves in education. Should the Chairman of a District Board propose any action that is repugnant to the provision of the Act, the rules and Government instruction it will be the duty of the District Superintendent of Education to point out the irregularity to him courteously and to act only in accordance with the provisions of the Act, rules and instructions.(G.O. no. 24842, dated the 13th September 1954,)