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State of Jharkhand - Section

Section 106 in Bihar Education Code, 1961

106. Check Lists.

- A Deputy Inspector is authorised to pass the pay bills and contingent bills of the Sub-Inspectors of Schools in his subdivision. Each such officer should submit to the Deputy Inspector, with his bill, his diary and a full list of the Primary, Special and Unrecognised schools in his circle. The list should show the name and class of each school, the date of commencement, the dates of inspection in the various months and any remarks thereon. This list should be returned to the Sub-Inspectors as the case may be, after inspection, signature and such remarks as the Deputy Inspector may wish to make. The Deputy Inspector should submit a similar list of the Middle schools under his charge to the Sub-divisional Education Officer along with his own travelling allowance bill.(G.O. no. 25-E.R., dated the 4th May, 1926, G.O. no. 360, dated the 21st January 1935 and G.O. no. 2289, dated the 9th September, 1945.)