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State of Odisha - Section

Section 227 in Orissa Municipal Rules, 1953

227.

(1)Every such school shall submit punctually and in the approved forms such annual and periodical returns as may be called for by the Department or by the Council.
(2)Every such schools shall have an attendance register, an admission register, a Visitor's book, a record of transfer certificates received and issued and where fees are charged on account book. Each of these shall be kept in such forms as the Department may prescribe from time to time.