Section 6(3) in Bihar School Examination Board Act, 1952
(3)[ Notwithstanding anything contained in sub-section (2) or any other provisions of this Act, an autonomous school :-(a)shall prepare lists of persons suitable for appointment as paper-setters, moderators, examiners, tabulators, supervisors and invigilators for examinations and shall make appointment as such;(b)shall admit candidates to its examination and may disqualify any candidates for presenting himself for any such examination for any reason which the autonomous school considers to be adequate;(c)shall demand and receive such fees as may be prescribed by the regulations;(d)shall fix centres for such examinations;(e)shall arrange for the assessment of attainments of pupils presenting themselves for examinations, as exhibit from their day to day records in the school of which they are pupils;(f)shall watch standards of craft and other vocational attainments in school;(g)shall evolve improved methods of assessment of attainments of candidates and carry out experiments in such methods; and(h)shall consider, moderate, determine and publish the results of examinations on the basis of which the Board shall award diplomas, certificate, prizes and scholarships in respect thereof.]
