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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(1) in The Bihar Intermediate Education Council Act, 1992

(1)The Council shall dispose of matters relating to appointment, dismissal, termination of service or reduction in rank of officers of the Council, mentioned in sub-sections (4), (5) and (6) of Section 20 after obtaining the advice of the State Public Service Commission in the manner prescribed under the Rules.