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State of Jharkhand - Section

Section 418 in Bihar Education Code, 1961

418. Forbidden practices.

- The following practices are strictly forbidden:-
(a)Spinning in or near the school buildings;
(b)Smoking in any form in or outside the school;
(c)The use of drugs or intoxicants;
(d)Any form of gambling;
(e)Disfiguring the school furniture or buildings;
(f)Loitering or noisy behaviour on the school premises.
Note. - In view of the permanent injury to the constitution that is likely to result from acquiring the habits of tobacco smoking at an early age, every effort should be made by heads of educational institutions to discourage the practice. School boys should be prohibited from smoking and breach of this rule within or outside the school premises should be regarded as a serious offence. They should be warned against habit which is likely to be injurious to their growth. Teachers should not smoke on the school premises during school hours.(D. P. I.'s circular no. 11, dated the 13th February 1915; and Government resolution no. 3268-E., dated the 5th December 1923 and G.O. no. 1354-E., dated the 1st June 1938.)