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State of Jharkhand - Section

Section 209 in Bihar Education Code, 1961

209. Liability to inspection.

- Every recognised school, with its account books, registers and other records, must be open to inspection at ail reasonable hours by the authorised inspecting officers of the Department, by the executive officers of Government and by any Director or Assistant Director of Health Services or Civil Surgeon or Assistant Surgeon deputed by Government to examine the health of the students or the sanitary condition of the buildings and premises.Note. - In addition to the above any distinguished non-official visitor is ordinarily at liberty to visit a Government school for boys at any time with the assent of the Headmaster or the master in charge of the school. Should, however, the visitor wish to deliver an address, or desire that a holiday should be granted in honour of his visit, the Headmaster should obtain the consent of the President or the Vice-president of the managing committee of the school or, where there is no such committee, the consent of the inspecting officer.(D.P.I.'s circular no. 34, dated the 16th November 1916.)