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State of Jharkhand - Section

Section 918 in Bihar Education Code, 1961

918. Cases requiring action.

- Every case requiring action, which is reported to a superior officer, should be accompanied by a definite recommendation from the forwarding officer. Proposals arising out of discussions at conferences and meetings should be carefully scrutinised with regard to the rules of the department before submission, to the Director for orders, in all such cases, the forwarding officer should record his own opinion and should submit a statement of the grounds on which the proposal is made.(D. P. I.'s memo no. 3292-3104, dated the 17th March, 1913; and circular no. 47, dated the 20th March, 1919.)