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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(2) in The Bihar Primary and Middle Education Rules, 1961

(2)No member of the staff referred to in sub-Rule (1) shall be transferred or recalled to the establishment of the District Board except on promotion or for reasons of public interest which shall be recorded in writing. The Chairman shall invariably consult the District Superintendent before ordering the recall or transfer of any such member and such recall or transfer shall ordinarily be made with the prior consent of the District Superintendent.