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State of Jharkhand - Section

Section 7 in The Bihar School Examination Board Act, 1952

7. Committees of Courses.

(1)A Committee of Courses shall be constituted by the Board for each group of subject and every such committee shall consist of five members who shall be experts in each subject or group of subjects.
(2)Every committee constituted under sub-section (1) shall consist of-
(a)one person to be nominated by the Patna University;
(b)one person to be nominated by the University of Bihar;
(c)two persons to be nominated by the Bihar Board of Secondary Education; and
(d)one person to be nominated by the State Government.
(3)It shall be the duty of the Committee-
(a)[ to recommend to the State Government through the Board and the Bihar Board of Secondary Education the courses of study taught at the secondary stage in High Schools in their respective subjects;] [Substituted by Act 27 of 1976 and again substituted by Act 29 of 1976.]
(b)to give such instructions as may be prescribed to the Bihar Text Book Committee for the preparation of text books in accordance with the approved courses of study;
(c)[ to recommend to the Director of Education (Secondary Education) Bihar text books for high schools classes at the secondary stage and higher secondary classes at the higher secondary stage, other than those published by the Bihar Text Book Committee;] [Substituted by Act 27 of 1976 and again substituted by Act 29 of 1976.]
(d)[ to suggest improvements in the courses of study and method of teaching classes at the secondary stage in High School and] [Substituted by Act 27 of 1976.]
(e)[ to perform such other functions consistent with the purposes of this Act as may from time to time be entrusted to it by the Director of Education (Secondary Education), Bihar.] [Substituted by act 29 of 1976.]