Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2)(d) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

(d)a person shall cease to be the President or Secretary on the expiration of the term of his membership of the committee but in such a case till the time he makes over charge of his office, he shall continue to hold the office and shall be deemed to be an additional member of the committee during the period that may elapse between the date of the expiration of his term as a member and that on which he makes over charge of his office to his successors.