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State of Jharkhand - Section

Section 644 in Bihar Education Code, 1961

644. Migration of candidates.

- Candidates, who have migrated from one school to another of the same status within the two years preceding the examination are not eligible for scholarships unless their transfer has been sanctioned by the District Education Officer, Inspectress of Schools, Bihar or in the case of pupils reading in middle and primary schools by the Sub-divisional Education Officer in charge of the school from which the transfer takes place. It is the duty of heads of institutions to bring this rule to the notice of parents and guardians proposing to transfer their children or wards.(Government notification no. 347-E. R,, dated the 23rd July, 1923 and Government order no. 25-E. R., dated the 4th May, 1926.)Note. - (1) For the purpose of this rule the 1st February will be taken as the commencement of the school year.
(2)The sanction of the District Education Officer in the case of a transfer from one High/Higher Secondary School to another, of the Sub-divisional Education Officer in the case of a transfer from one Middle or Primary School to another is not generally required. But if a student is transferred without the sanction of the District Education Officer or of the Sub-divisional Education Officer after the date indicated in the foregoing note, he will not be eligible for a scholarship.
(3)Applications for the necessary sanction should be submitted without delay to the District Education Officer or to the Sub-divisional Education Officer, as the case may be, by the parent, or natural guardian of the student, either through the Headmaster/Principal of the school which he is leaving or direct, in the latter case the District Education Officer or the Sub-divisional Education Officer, as the case may be, should consult the Headmaster/Principal before disposing of the application. It is open to the District Education Officer or the Sub-divisional Education Officer, as the case may be, to sanction the transfer of a student while withholding the right of competing for a scholarship at the next examination.
(4)If the school to which the transfer is sanctioned by the District Education Officer, Sub-divisional Education Officer in another division, a copy of the order of transfer should be furnished by him to the District Education Officer of that district.
(5)The transfer certificates of all candidates, who have been admitted into a school after 1st February in the session before that at the close of which they appear at the scholarship examination, should be forwarded with the list of candidates to the District Education officer, Sub-divisional Education Officer, as the case may be, for examination and return.