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State of Jharkhand - Section

Section 451 in Bihar Education Code, 1961

451. Epidemics.

- With a view to preventing schools from becoming centres for the spread of disease, the following rules should be observed:-
(1)The head teacher of every school of the middle or higher status should be allowed to close the school on the outbreak of an epidemic. The head teacher should be required to report the facts, at once to the Managing Committee of the school for confirmation. If there is no such committee, the action taken should be reported to the District Education Officer or in the case of girls' school to the District Inspectress of Schools, if, however, the school is not subordinate to the District Inspectress, the report should be made to the Inspectress of Schools, as the case may be. The Managing Committee should inform the District Education Officer or District Inspectress or the Inspectress.
(2)The head teachers of primary schools or the Inspectress should be required to obtain the permission of the Sub-Inspector of Schools before closing their schools, except where the school has a Managing Committee. In the latter case, the school may be closed with the Committee's approval but a report should, at once, be made to the Sub-Inspector of Schools. In the case of a girls' school the Sub-Inspector of Schools, whenever he approves of the closing of a school owing to the outbreak of an epidemic, should at once inform the Deputy Inspectress of schools.
(3)The head teacher of a school of any status should be allowed to exclude from his or her school pupils suffering from zymotic or other infectious diseases or coming from houses in which infectious cases are known to exist.
(4)Holidays granted on account of epidemics should be held to have absorbed a corresponding part of the sanctioned number of holidays, except in the case of primary day-schools, provided that the grant of these special holidays should not be held to have absorbed so many holidays that the duration of Puja holidays will be less than the number of gazetted holidays allowed at that season by Government, nor the duration of the summer vacation less than 29 days (including Sundays) in High/Higher Secondary schools and 22 days (including Sundays); in Middle schools and Primary schools. When, however, the special holidays occur in April, May or June the possibility of taking the whole summer vacation with effect from the date on which the special holidays begin should be considered.(D. P. I.'s circular no. 13, dated the 26th February 1915 and letter no. 4029. dated the 20th May 1921.)