Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 373] [Entire Act] State of Jharkhand - Subsection Section 373(7) in Bihar Education Code, 1961 (7)The functions of the committee shall be confined to advising the Inspectress on questions relating to the management and conduct of the school. They shall have no power to issue orders upon or to interfere directly, with the teaching staff.
