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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar School Examination Board Act, 1952

(1)The Board shall consist of :-
(a)the Chairman;
(b)the [Director of Secondary Education Bihar] Ex-Officio);
(c)one representative from each of the Universities in Bihar established by law, to be nominated by the State Government;
(d)one Principal of a Training College to be nominated by the State Government.