Section 4(b) in The Bihar High Schools (Control and Regulation of Administration) Act, 1960
(b)Subject to such conditions and restrictions as may be prescribed, the Board may grant recognition to schools imparting instruction in secondary or higher secondary education and suspend or withdraw such recognition and any recognition granted by the Board to such schools before the date of commencement of this Act and continuing on such date shall be deemed to have been granted under this Act.
