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[Cites 0, Cited by 0] [Section 8(15)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(15)(f) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(f)subject to the control and direction of the Council, have powers to make bye-laws not inconsistent with the laws of the Council, for the internal management and guidance of the departments, clubs, societies, staff and students of his college, but copy of such bye-law shall be submitted to the Governing Body and the Council for information with fifteen days of its issuance.