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State of Jharkhand - Section

Section 11 in The Bihar School Examination Board Regulations, 1964

11.

The Secretary shall keep the minutes of the meeting of the Board. The minutes as approved and signed by the Chairman or the President of the meeting shall be printed and circulated to the members of the Board and shall be confirmed at the next or subsequent meeting of the Board. No such minutes shall be published or communicated to the press unless authorised by the Board.