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State of Jharkhand - Section

Section 547 in Bihar Education Code, 1961

547. Offences and their punishment.

- The punishment of offences rests with the Superintendent or with the Headmaster/Principal according to the gravity of the offence. Minor offences, such as unpunctuality, noisy behaviour or uncleanliness should be dealt with by the Superintendent. Serious offence such as moral delinquency, habitual idleness or disobedience and absence without leave should be dealt with by the Headmaster/Principal.