Section 43 in The Bihar Intermediate Education Council Act, 1992
43. Relation of recognised institution with the Council.
- The relation of recognised Institutions with the Council shall be in accordance with the Rules made in this behalf which shall specially provide for the following powers to be exercised by the Council :-(1)To prescribe minimum qualifications and pay-scales for different categories of teachers and non-teaching staff in such Institutions;(2)to approve appointments, dismissal, removal and termination of service of teachers and non-teaching staff done by the Governing Bodies of such Institutions;(3)to regularise the facilities to be given by such Institutions in respect of Libraries, laboratories and other teaching appliances;(4)to make rules of service conditions of teachers of such Institutions and to provide thereunder grant of leave with or without allowance, and to establish Pension, Insurance, Provident Fund for teachers and to expect satisfactory arrangement for training and other work of this type and to inspect such arrangements from time to time.
