Section 9 in Bihar School Examination Board Act, 1952
9. Powers and duties of Chairman.
(1)It shall be the duty of the Chairman to see that this Act and the rules and regulations made thereunder are faithfully observed and he shall have all powers necessary for this purpose.(2)The Chairman shall have power to convene meetings of the Board.(3)In any emergency arising out of the administrative business;of the Board, which, in the opinion of the Chairman, requires that immediate action should be taken, the Chairman shall take such action as he deems necessary, and shall thereafter report the action by him to the Board at its next meeting.(4)The Chairman shall exercise such other powers as may be prescribed by the rules.
