Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 701 in Bihar Education Code, 1961

701. Procedure as regards Inspection.

- The inspection of High Schools is ordinarily carried out through the Government inspecting staff. A sub-committee consisting of three members of the Board is appointed annually to scrutinize the inspection reports thus received; the reports are circulated among the members of this sub-committee, and they advise in what cases further inspection by a Board is required. The inspection of those High Schools to which intermediate classes are attached is carried out by a board of two inspectors, one appointed by the University and one by the Board of Secondary Education. Boards are also appointed in all cases of applications for recognition or for new grants, and in cases where it is proposed to withdraw recognition or grants.(G.O. no. 570-E.R. dated the 12th August, 1922, Resolution of the B.S.E., dated the 8th December, 1924.)