Section 42 in The Bihar Intermediate Education Council Act, 1992
42. Review of the recognition of recognised institutions.
(1)With a view to ascertain whether or not the College is fulfilling the prescribed conditions and maintaining the proper standard of teaching and discipline, the Council shall review the cases of recognised Intermediate (+2) Colleges at every three years or before that at such intervals as it may consider necessary.(2)If, as a result of the review mentioned in sub-section (1) or for other proper and sufficient reasons, the Council considers it necessary then it shall be competent to withdraw under Sections 38 and 40 the permission given to any Intermediate (+2) College/Institution and to remove its name from the Register of recognised Intermediate (+2) Colleges.(3)Any person dissatisfied with the decision of the Council under sub-section (2) may within 30 days of the communication of such decision prefer appeal to the State Government and the decision of the State Government on such matter shall be final.(4)Where the recognition of any Intermediate (+2) College is withdrawn and its name is removed from the register of the Council, the certificate of registration given to the authority in-charge of the management shall be deemed to be cancelled The Council shall notify the cancellation of recognition certificate in Official Gazette and according to necessity, in the newspaper.
