Section 4 in Bihar School Examination Board Act, 1952
4. [ Constitution of the Board. [Substituted by Act 11 of 1960.]
(1)The Board shall consist of :-(a)the Chairman;(b)the [Director of Secondary Education Bihar] Ex-Officio);(c)one representative from each of the Universities in Bihar established by law, to be nominated by the State Government;(d)one Principal of a Training College to be nominated by the State Government.(2)The State Government may nominate for such period not exceeding the term specified in sub-section (4) as it may think fit, not more than two persons to be members of the Board on the ground that they, in the opinion of the State Government, possess expert knowledge of examination system.(3)The names of the members of the Board nominated under sub-sections (1) and (2) shall be published by the State Government in the official Gazette.(4)[ Subject to the provision of sub-section (2), the term of office of the Chairman and the members other than the ex-officio member, shall be for a period of three years from the date of the publication of their names in the Official Gazette or till further order as directed by the State Government (which ever is earlier). [Substituted by Bihar Act No. 7 of 2019, dated 25.2.2019.](5)[ A person who holds office as Chairman shall, on the expiration of his term of office, be eligible for re-appointment to that office for further period not exceeding three years in aggregate.] [Substituted by Act 29 of 1976.]
