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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Jharkhand - Subsection

Section 323(11) in Bihar Education Code, 1961

(11)No post of a teacher or clerk in any school shall be retrenched without the sanction of the District Education Officer. If the post is to be revised, District Education Officer's permission is necessary.(G. O. no. 5172, dated the 7th September 1955.)