Section 4B(2) in Bihar School Examination Board Act, 1952
(2)During the temporary absence of the Chairman by reason of leave, illness or any other cause, [Director of Secondary Education Bihar] [Substituted 'Director of public Instruction, Bihar' by Bihar Act No. 6 of 2011, dated 27.5.2011.] and in case he is unable for any reason to be the Chairman, any other person appointed by the State Government shall carry on the office of the Chairman.]
