Section 3 in The Bihar Intermediate Education Council Act, 1992
3. Establishment and incorporation of the Council.
(1)For the purpose of this Act, there shall be established a Council in the prescribed manner by the State Government by notification to be published by the State Government in the Official Gazette which shall be called "Bihar Intermediate Education Council" (hereinafter called as Council).(2)The Board shall be a corporate body called "Bihar Intermediate Education Council" and shall have perpetual succession and a common seal and shall sue and be sued by the said name and shall have power to acquire and possess both movable and immovable property and take final decision in respect thereof, and to enter into contract and for these purposes to do all other necessary acts. The headquarters of the Council shall be at Patna.
