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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Jharkhand - Subsection

Section 333(3) in Bihar Education Code, 1961

(3)Hostel accommodation should be provided for all students who do not live with parents or recognised guardians or in messes approved by the Headmaster/Principal, Condition for admission in any hostel should be that no caste distinction will be observed and that there will be a common kitchen and common dining hall. Those who are not prepared for it should not be admitted in the hostel.(D. P. I.'s letter no. 6727, dated the 9th June 1950.)