Section 9 in The Bihar High Schools (Control and Regulation of Administration) Act, 1960
9. Validation of previous actions and orders.
- All actions taken and all orders made before the commencement of this Act in regard to High schools by the State Government or the Board of Secondary Education referred to in the proviso to sub-section (1) of Section 3 and by any such Board constituted by the State Government at any time before the constitution of that Board shall, in so far as they are not inconsistent with the provisions of the Constitution of India relating to schools established and administered by Anglo-Indians and minorities based on religion or language, be deemed to have been validly taken and made and they shall not be called in question on the ground that the said actions or orders were not taken or made in accordance with any law.
