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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Jharkhand - Subsection

Section 88(xiii) in Bihar Education Code, 1961

(xiii)to recognise, or refuse recognition to schools, other than those not open to male inspection, which are included in the recommended lists of the District Education Planning Committee and approved by the competent authority as Middle and Senior Basic schools, if however, the school is maintained or aided by a local body, no change of status should be sanctioned without the approval of that body, if the local body does not agree with the Sub-divisional Education Officer, the matter should be reported to the Regional Deputy Director of Education through the District Education Officer, whose decision shall be final;