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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(5)(c) in The Bihar Intermediate Education Council Act, 1992

(c)Notwithstanding anything contained in the preceding sub-sections, it shall not be necessary for the Council or the Governing Body to consult the Commission, if the post of a teacher to which appointment is being made is not likely to continue for a period exceeding six months and any delay in appointment is likely to affect adversely the Council or the Institution: