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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1) in The Bihar Intermediate Education Council Act, 1992

(1)The Chairman shall be the Chief Executive Officer of the Council. It shall be the duty of the Chairman to see that the provisions of this Act and the Rules and Regulations made thereunder are duly followed and for this purpose he shall have all the necessary powers.