Section 13(7) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
(7)No person shall be appointed as paper-setter or moderator: -(a)If a near relation of the person concerned is appearing in the Examination concerned.Explanation. - Wife/Husband, Son/Daughter, Father/Mother, First Uncle/Aunt, full Brother/Sister, first cousin, first nephew and niece, daughter-in-law shall be considered to be near relations,(b)If he is privately coaching or has coached during two years preceding the year of the examination of any candidate appearing at the examination:Provided that if the Chairman is satisfied that a person appointed as a Paper-Setter, Moderator, Examiner, Head Examiner, Tabulator has been found guilty of dishonesty or misconduct he may cancel his appointment forthwith;(c)If he has published any note on the subject for the examination concerned; or has a share or monetary interest in any book published or recommended by or on behalf of the Council,(d)If he is an employee or a member of the Council,(e)If his name has been removed by the Council from the approved panel of names for any reasons whatsoever.
