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State of Jharkhand - Section

Section 527 in Bihar Education Code, 1961

527. Conditions of Residence.

- All school students are required to reside under one or other of the following conditions :-
(i)With parents.
(ii)Under the care of duly recognised guardians, who must be accepted by the heads of the schools attended as persons of sufficient age and responsibilities to be entrusted with such guardianship. (In the case of students whose fathers are alive, such guardians will be nominated in writing by the fathers of the pupils).
(iii)In hostel approved by the Department.
(iv)In a mess approved by the Department.
(R.& O. page 564, rule 2)