Section 4 in The Bihar High Schools (Control and Regulation of Administration) Act, 1960
4. Functions of the Board.
- The following shall be the functions of the Board, namely:-(a)The Board may inspect high school either through Boards of Inspectors appointed by it or through the inspecting officers of the Education Department of the State Government.(b)Subject to such conditions and restrictions as may be prescribed, the Board may grant recognition to schools imparting instruction in secondary or higher secondary education and suspend or withdraw such recognition and any recognition granted by the Board to such schools before the date of commencement of this Act and continuing on such date shall be deemed to have been granted under this Act.(c)Subject to Rules made in this behalf, the Board may make grants to High schools.(d)The Board may, with the approval of the State Government and subject to Rules made in this behalf, make Regulations for regulating the conditions of service of the employees of High schools and for the discipline and control of such employees.(e)Subject to the provisions of this Act, the Rules and Regulations made thereunder the Board may issue such directions to the managing committee of any High school as it may consider necessary in the interest of good administration of such school.(f)The State Government may revise any direction issued by the Board under clause (e).(g)The Board shall perform such other functions as may be prescribed.
