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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(3) in The Bihar Intermediate Education Council Act, 1992

(3)In case of appointment to the posts of teachers in Institutions teaching up to Intermediated) standard and for Officers of the council the College Service Commission/State Service Commission shall recommend subject to the following provisions :-
(a)Members named in column (2) of Table appended hereto shall assist the Commission in recommending appointment to posts concerned.
(b)The duty of the experts shall be mainly to give a advice but they will not have the power to vote.
(c)At least one of the members name in column (2) of the Table shall be present in the meeting of the Commission.
Table
  Post to which appointment is to be made.   Specialists who shall be nominated.
  1   2
(1) Principal of the Institution (1) A Principal of a Degree College to be nominated by theCouncil.
    (2) A University teacher not below the rank of Reader to benominated by the State Government.
(2) Subject Teacher (1) A teacher of the subject concerned not below the rank ofReader to be nominated by the Council.
    (2) A teacher of the subject concerned not below the rank of aReader to be nominated by the State Government.
(3) Officers of the Council mentioned in items (4), (5) and (6) ofSection 20.   A person not being in service of the Council, reputed for hisspecial knowledge and aptitude, to be nominated by the StateGovernment.