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State of Bihar - Section

Section 19 in Bihar School Examination Board, (Issuance of No-objection certificate, Affiliation norms and Procedure for physical education Regulation, 2019

19. Repeal and Saving.

- Rule, regulation, circular and letter issued by Bihar School Examination Board earlier shall stand repealed with effect from the date of implementation of this regulation. Notwithstanding such repeal, anything done or any action taken or purported to have done or taken under the regulation hereby repealed shall, is so far as it is not inconsistent with the provision of these regulation, be deemed to have been done or taken under the corresponding provision of these regulation.The present regulation is to be followed by institution/college which had been granted affiliation by the Bihar School Examination Board prior to this regulation and the prescribed affiliation fees is not deposited by them, the same shall be deposited within 15 days from the date of issuance of this regulation and in case of not doing so their affiliation will be cancelled.Format - 1Application for Affiliation of D.P.Ed. Course(Bihar School Examination Board)