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

State of Jharkhand - Subsection

Section 72(9) in The Bihar Primary and Middle Education Rules, 1961

(9)If an existing school included in the District Plan has on its staff a qualified teacher whose initiative and efforts have contributed towards the building up of the institution, such teacher or teachers shall be appointed to the sanctioned posts by the District Superintendent subject to the approval of the Planning Committee.