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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Jharkhand - Subsection

Section 252(iv) in Bihar Education Code, 1961

(iv)Apart from the penal measures specified above, teachers of schools and the inspecting officers should make vigorous and renewed efforts to make use of moral persuasion by providing a net-work of co-curricular activities in the institution in order to properly train the growing social consciousness of the pupils and to direct their energies along the fruitful and constructive channels for the stimulation and orderly growth of the corporate and social consciousness of young pupils. This should, furnish an additional reason for the award of extra efficiency aid to such schools by the Board of Secondary Education, Bihar.