Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97] [Entire Act] State of Jharkhand - Subsection Section 97(xvi) in Bihar Education Code, 1961 (xvi)to transfer any teacher of which she is the competent appointing authority from the Government Girls' Middle school to another under her control subject to report to the Inspectress of schools;
