Section 7(12) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
(12)(a)On receipt of the recommendation of the Recognition Committee, the Council shall either allow the application or reject it and if the application is rejected, the ground of such rejection shall be stated. The Council shall in no circumstances allow provisional or conditional recognition to any Institution, nor shall it allow permanent recognition until all the conditions of recognition have been fulfilled by the concerned institutions.(b)All cases allowed by the Council shall be forwarded with all connected papers to the State Government for their approval. Recognition will be granted by the Council on receipt of the approval of the State Government.
