Section 20 in Bihar School Examination Board Act, 1952
20. [ Board to take over assets and liabilities of the Bihar Intermediate Education Council. [Inserted by Bihar School Examination Board (Amendment) Act 2007.]
- Board shall take over all the assets and properties of Bihar Intermediate Education Council, whether movable or immovable including lands, building, stores, vehicles, cash balance, reserve fund, investments, furniture and others, and all liabilities shall stand transferred to and vested on, and be deemed to have come in the possession of the Board. All the liabilities and obligations of the council under any agreement or contract entered into bona fide before the commencement of this Act, shall devolve and shall be deemed to have been devolved on the Board.
