Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 224 in Bihar Education Code, 1961

224. Value to be attached to the different examinations.

- The first terminal examination should cover the courses taught during the first term, while the examination held at the end of the second term should cover the whole course taught during the session. The marks obtained by the pupils at both the examinations should be taken into account in determining promotions. It is left to the discretion of Headmaster or Principal whether to award prizes or school scholarships on the basis of the marks obtained at both the terminal examinations or of those obtained at the second alone. In determining the fitness of pupils to be sent up for the Secondary School Examination, greater importance should be given to the results of the second terminal examination, but the marks obtained at the first examination should also be taken into account. The maximum marks for the second examination may at the discretion of the Headmaster or Principal be fixed at double those for the first.(D.P.I.'s letter no. 5967. dated the 24th June 1918; D.P.I.'s letter no. 8385, dated the 4th September 1918; and D.P.I.'s circular no. 24, dated the 24th April 1917.)