Section 40(1) in The Bihar Intermediate Education Council Act, 1992
(1)Notwithstanding anything contained in this Act till separate arrangement is made for the classes of Intermediate (+2) standard of Degree Colleges under the Council, the arrangement shall be as follows: -(a)Principals of Degree Colleges shall be responsible for the arrangement of Intermediate (+2) classes.(b)Principals of Colleges shall be responsible to the Council for proper teaching arrangement management, discipline, accounts etc. of Intermediate (+2) classes.(c)The University, Authorities in cases of Constituent Colleges and the Government Body concerned in respect of affiliated College shall get the directions and rules of the Council complied with.
