Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 453] [Entire Act]

State of Jharkhand - Subsection

Section 453(2) in Bihar Education Code, 1961

(2)Only new cases and all pupils previously found defective should be examined by the school medical officer at each visit. All pupils should, however, be re-examined when they reach the ages of 12 and 15. Arrangements for measuring and weighing the pupils should be made by headmasters, each school being supplied with the necessary equipments for the purpose.(Government Resolution no. 4756-E., dated the 4th October 1929.)