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State of Jharkhand - Section

Section 229 in Bihar Education Code, 1961

229. Private tuition.

- In normal cases students should not need private tuition and both District Education Officer and Headmasters/Principals should use their best endeavours to render it unnecessary. Teachers should not be allowed to undertake private tuition which will in any way interfere with the proper execution of their school duties, including the preparation of lessons at home and the correction of exercises. Teachers in aided and subsidised schools should not also be allowed to undertake private tuitions. For the rules regarding the acceptance of fees for private tuition by Government officers, see Article 824.(G.O. no. 1913-E., dated the 16th March 1950.)