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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(15) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(15)In every recognised college, the Principal shall be responsible for the general administration and discipline of the college. All members of the staff of the college will be under his control, and he shall -
(a)assign duties (teaching, administrative and extracurricular) to the staff of the college and see the performance of these duties by them.
(b)be responsible for the maintenance of discipline in all its aspects and the development of corporate life in his college.
(c)grant casual or quarantine leave, or Permission to leave the station to the members of the staff of the college.
(d)be the custodian of all records of the College.
(e)carry on all correspondence, in respect of academic and administrative matters of the college.
(f)subject to the control and direction of the Council, have powers to make bye-laws not inconsistent with the laws of the Council, for the internal management and guidance of the departments, clubs, societies, staff and students of his college, but copy of such bye-law shall be submitted to the Governing Body and the Council for information with fifteen days of its issuance.
(g)be responsible for the enforcement and observance of the laws of the Council.
(h)be responsible for the incurring of all sanctioned expenditure.