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

State of Jharkhand - Subsection

Section 72(10) in The Bihar Primary and Middle Education Rules, 1961

(10)If there be a dearth of names in the approved lists and if the Planning Committee is not likely to meet immediately, the District Superintendent, in consultation with the Chairman of the District Board and the President of the Planning Committee, may make provisional appointment of a teacher or teachers, subject to the approval of the Planning Committee at its next meeting. All such appointments shall be reported to the Director alongwith the reasons for making them.