Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(9)] [Section 13] [Entire Act] State of Bihar - Subsection Section 13(9)(b) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994 (b)No person shall be appointed as an examiner if he has a near relation appearing at the examination concerned.