Section 14 in Bihar School Examination Board Act, 2019
14. Powers and duties of Chairman.
(1)The Chairman shall have power to convene meetings of the Board and shall preside over the meetings of the Board.(2)In any emergency arising out of the administrative business of the Board, which, in the opinion of the Chairman, requires that immediate action should be taken, the Chairman shall take such action as he deems necessary, and shall thereafter report the action taken by him to the Board at its next meeting.(3)He shall be the appointing and disciplinary authority of all employees above the level of Office Attendant;(4)The financial and administrative powers of the Chairman shall be such as enumerated in Appendix-1.(5)The Chairman shall exercise such other powers as may be conferred upon him by the Rules and Regulations framed under the Act.(6)The Chairman shall also discharge such other duties and functions, as directed by the Government from time to time.
