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[Cites 0, Cited by 0] [Section 8(14)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(14)(d) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(d)on applications being recommended by the Principal, grant all kinds of leave, other than casual or quarantine leave, to the staff in anticipation of the sanction of the Governing Body where such sanction is needed.