Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 358] [Entire Act] State of Jharkhand - Subsection Section 358(h) in Bihar Education Code, 1961 (h)The committee has power to make appointment to sanctioned posts of Superintendents and Assistant Superintendents of the hostels attached to its school when the total emoluments of the person appointed do not exceed Rs. 125 a month.
