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

State of Jharkhand - Subsection

Section 174(ii) in Bihar Education Code, 1961

(ii)As regards the permanent members of the staff it is necessary in the interest of the administration of the college that the Principal should retain, a right to attend their lectures or classes from time to time (for instance, it may be necessary for him to inform himself or to advise regarding the methods followed in classes) but he should be particular in consulting their convenience as far as possible before doing so, and it should be clear that such visits in no way question the competency of those whose lectures or classes are visited.