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 92 in The Bihar Primary and Middle Education Rules, 1961

92. Selection Examination.

- The examination of the candidates thus selected shall be held at the headquarters of the Sub-Inspector of Schools or at any other convenient place within his jurisdiction and arrangements for such examination shall be made by the District Board in consultation with the District Education Officer and the District Superintendent. The examination shall be limited to the prescribed course. Written answers shall be required in composition and in arithmetic: the rest of the examination shall be oral. The oral examination shall be conducted by the Centre Superintendents appointed by the District Board, who shall also set and mark the papers to which written answers are required, unless the District Board prefers to make other arrangements. Both in the written and in the oral parts of the examination the questions shall be set to test the intelligence of the examinees, rather than their memory alone.