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State of Jharkhand - Section

Section 252 in Bihar Education Code, 1961

252. Growing indiscipline in students.

- The menace of ticketless travelling, growing indiscipline and anti-social conduct among the students are treated as gross misconduct. Students are warned to desist from such criminal and antisocial acts as pulling alarm chain and adopting obstructionist tactics in order to prevent the railway employees from properly discharging their duties. The Inspecting Officers and Headmasters/Principals should carefully note and implement the measures specified below in order to check these menace:-
(i)The Headmaster/Principal of every High/Higher Secondary school must maintain register showing the names of students, who come from long distances and have to travel by train in order to attend school. Arrangement for the purchase of season ticket for all such students must be made forthwith and the number of tickets bought each month should be entered in this register. It should be practically checked by the inspecting officers. The Headmaster/Principal who fails to maintain such a register or maintain it in a perfunctory manner must be suitably dealt with and penalised.
(ii)All inspecting officers are to communicate the Railway authorities the details of their normal touring in order to ascertain the present position in respect of ticketless travelling.
(iii)The schools which do not readily respond to the directives of the inspecting officers should be reported to the Department which may withdraw the grants-in-aid and recognition granted to the school by the Board of Secondary Education. Names of students and of the schools reported to the Department should be widely publicised by the District Education Officer. Withdrawal of grants-in-aid and recognition should be preceded by these categorical warnings, viz. (i) a general warning already conveyed in the circulars issued by the Department and the Director of Public Instruction, Bihar so far, (ii) a second warning to be given by the District Education Officer drawing the attention of the school concerned to the specific act of lawlessness and anti-social conduct of the pupils of that school and (iii) a third warning to be given by the Regional Deputy Director of Education,
(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.
(v)Quarterly reports must invariably be submitted by all schools to the District Education Officers who in their own turn should submit a consolidated report to the Director of Public Instruction), Bihar through the Regional Deputy Director of Education.
(D. P. I.'s letter no. 1921, dated the 5th February, 1954.)