Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 187 in Bihar Education Code, 1961 187. Leave to students. - The authority competent to grant leave, other than casual leave, to a Government servant deputed for training is the same authority which is empowered to grant the leave in ordinary course. Casual leave may be granted by the Principal.
