Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2) in Bihar School Examination Board Act, 2019

(2)Subject to the provision of Section 5(4) and 6(4), the term of office of the Chairman, Vice-Chairman and the members, shall be for a period of three years from the date of notification or till further orders, as decided by the Government.