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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Jharkhand - Subsection

Section 351(b) in Bihar Education Code, 1961

(b)Leave other than casual leave will ordinarily be granted by the managing committee. In cases of urgency or during a vacation when the managing committee will not meet for sometime, leave may be granted by the Secretary, but any leave so granted should be reported to the managing committee at its next meeting for sanction. Casual leave to teachers will be granted by the Headmaster/Principal. Casual leave to the Headmaster/Principal will be granted by the Secretary.