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State of Jharkhand - Section

Section 206 in Bihar Education Code, 1961

206. Withdrawal of approval to the constitution of the managing committee.

- For reasons specified in clause (e) of the aforesaid rule, the President, Board of Secondary Education in respect of Secondary Schools and District Education Officer in respect of Elementary Schools, instead of withdrawing or withholding recognition may withdraw the approval of the constitution of the Managing Committee and make such arrangement for the management of the school as he considers suitable, pending proper reconstitution of the managing committee. For the purpose of this rule, Elementary Schools will mean "Primary and Middle Schools".(G.O. no. 2838, the 16th May 1959.)