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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(7) in The Bihar Primary and Middle Education Rules, 1961

(7)Every list prepared by the Planning Committee shall be submitted forthwith to the Director, who may, after specifying the grounds, direct the Committee to re-examine the list in the light of his advice and make necessary changes. The list when prepared and finalised shall be given wide publicity and copies thereof shall be supplied to the Chairman of the District Board, all inspecting officers in the district and all organisations running the educational institutions, such as authorities of Christian Missions, Adimjati Sewa Mandal, etc.