Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(5) in The Bihar Intermediate Education Council Act, 1992

(5)If such circumstances exist, under which in the opinion of the State Government immediate action is necessary, the State Government without the prior consultation with the Council, may take such action as it deems fit and in conformity with the provision of this Act and shall communicate the action taken immediately to the Council.