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State of Jharkhand - Section

Section 112 in Bihar Education Code, 1961

112. Sub-Inspector of Schools.

- A Sub-Inspector's first duty is in connection with primary and indigenous schools. He may, however, be authorised by the Sub-divisional Education Officer or the Deputy Inspector of Schools to visit Middle and Junior Basic schools. He should also arrange occasionally to see the parents and guardians of the pupils of Primary schools in order to explain the necessity for regular and punctual attendance and to induce the people generally to take an interest in education. The headquarters of a Sub-Inspector will be located at the headquarters of Anchal-cum-Development Block and his jurisdiction will be co-ex-tensible with the jurisdiction of a Development Block. Ordinarily, a Sub-Inspector is placed incharge of 60 primary schools.(G.O. nos. 4367, dated 26th September, 1955 and 370, dated 22nd January, 1957.)