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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4)(b) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

(b)the President of the Board of Secondary Education may remove a Secretary before the expiry of the term, after giving him a reasonable opportunity to explain his conduct;