Section 4(3)(ii) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3)(ii) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(ii)In respect of clause (b), it shall be ascertained - (i) that the body proposing to establish the Institution has resources to meet at least half of the annual recurring cost; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 4(3)(ii) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994