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State of Jharkhand - Section

Section 15 in The Bihar Primary and Middle Education Rules, 1961

15. Inspection of schools and their records.

- Any school maintained or aided out of the District Education Fund, together with its accounts, books and other records, shall at all times be open to inspection and examination by the Commissioner, the executives of the District Board, the District Magistrate, Sub-divisional Officers, the Anchal Adhikaries, the Block Development Officers, inspecting officers of the Department at various levels and any other officer or officers authorised by the Department in this regard:Provided that the account books and records of the Board-managed Schools shall be open to inspection and examination also by the members of the District Board and of its Education Committee.