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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3) in Bihar School Examination Board Act, 2019

(3)The financial and administrative powers of HoDs of different wings shall be such as enumerated in Appendix-1.Provided that the post of officers of the Board, may be filled up by deputation also from the officers of the State or Central Government.