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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Jharkhand - Subsection

Section 174(i) in Bihar Education Code, 1961

(i)In the case of a professor, lecturer or tutor holding a temporary or probationary appointment it is necessary that the Principal should be in a position to give his opinion as to the fitness of the incumbent for permanent appointment. The Principal should, therefore, at his discretion, either attend a proportion of the lectures delivered or classes conducted by any temporary or probationary member of the staff, or depute a senior member of the staff to do so on his behalf.