Section 10A(3) in Bihar School Examination Board Act, 1952
(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), of the State Government-(a)may extend the period of supersession for such further time as it may consider necessary, or(b)may reconstitute the Board as provided in Section 4 and Section 4A.][Chapter IIA] [Inserted by Bihar School Examination Board (Amendment) Act 2007.] Grant and Withdrawal of Affiliation
