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State of Jharkhand - Section

Section 360 in Bihar Education Code, 1961

360. Charge of school in vacation.

- The Headmaster/Principal is not ordinarily required to remain on duty during the holidays but he must not leave his station unless he has received the sanction of the District Education Officer, or, in case of High school, of the managing committee to make over charge of the school office to one of the members of his staff. Applications for such sanction should be made not less than a fortnight before the vacation commences.(Government Resolution no. 3961-E., dated the 19th November 1925.)