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[Cites 0, Cited by 0] [Section 851] [Entire Act]

State of Jharkhand - Subsection

Section 851(b) in Bihar Education Code, 1961

(b)To make officers realise the importance of prompt disposal of corruption cases a note should be made in the annual report on every Head of Department, stating whether he took keen interest in eradicating corruption and handled corruption cases with promptness and efficiency, or whether he was particularly remiss in these matters. When a report is built up on the individual opinions of different departmental superiors in gradation, the opinion expressed by the highest of these authorities shall prevail. When there is a difference of opinion between two or more reporting officers of equal rank, and the contradiction is not resolved by a superior officer, Government in the Education Department will decide whose opinion should be accepted. Thereafter the remarks of all the reporting officers in full, alongwith Government's decision, will be recorded in the character roll.