Section 14 in The Bihar Intermediate Education Council Act, 1992
14. Constitution of Committee to enquire into the working of the Council.
(1)The State Government shall be competent to appoint a Committee of one or more members as it may consider necessary, to enquire into and to report on the following matters. -(i)Working of the Council;(ii)Financial position of the Council;(iii)Allegations against the Chairman, Vice-Chairman, members or officers of the Council;(iv)Necessity of changes in the provisions of the Ordinance, Rules or Regulations; and(v)Any other matter as the State Government may think proper.(2)On the basis of the report received under aforesaid sub-section (1), the State Government may issue such direction as it may consider necessary and the Council shall comply therewith within the specified period.
