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State of Jharkhand - Section

Section 293 in Bihar Education Code, 1961

293. Malafide Transfers.

- A student withdrawing from a school in the month immediately preceding that in which a vacation recognised by the Department and of more than fifteen days duration commences will be liable, except in the case of bonafide transfers, to pay fees in that school for the vacation.(R. & O. Page 316 IX.)Note. - By bonafide transfers are meant actual transfer, i.e., transfers which are immediately followed by admission to other institutions so that there is no possibility of escaping payment of fees for the vacation.