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] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(23) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(23)A College on previous approval of the Council, may suspend instruction from the beginning of an academic year in any subject Or courses of study. The classes suspended shall not be resumed without sanction of the Council and if the classes are not resumed in three consecutive years the admission previously granted shall lapse.