Section 2(13) in Bihar College Service Commission Act, 1976
(13)It shall be the duty of the Commission to present annually to the University a report as to the work done by the Commission in relation to teachers of the [Affiliated colleges & Intermediate College] [Substituted by Act 30 of 1982.] and a copy of the report shall be placed before the Senate at its next meeting and the University shall further prepare and submit to the State Government a memorandum explaining, as respect the cases, if any, where the advice of the Commission was not accepted, the reasons for such non-acceptance, and the State Government shall cause the same to be laid before the Legislature of the State:[Provided that the Commission shall send annually to the Chairman of the Intermediate Education Council a report as to the work done in relation to teachers of every intermediate college and the Chairman shall submit it before the next meeting of the Council and the Chairman shall forward to the State Government where a memorandum explaining the reasons for non-acceptance, where the recommendation of the Commission has not been accepted and the State Government shall cause the same to be laid before the Legislature of the State.] [Inserted by Act 30 of 1982.]
