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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(12) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(12)
(a)Chairman shall fix centres for examinations which shall be in institutions having proper facilities for the purpose.
Explanation. - 25 sq.ft. of floor area with requisite furniture shall be necessary for one examinee, and an examination centre shall have adequate floor area and furniture for at least 500 students sitting at a time. A practical examination centre shall have well furnished laboratory for the subject concerned with gas and water supply.
(b)The Chairman shall appoint a Superintendent of Examination and a Deputy Superintendent if necessary, for each Examination Centre. Ordinarily, the Principal of the institution shall be appointed as the Superintendent. But if there is no Principal, the Superintendent may be appointed from amongst the senior teachers of the College.
(c)The Chairman, after being satisfied that the examination in a particular Centre is not being conducted fairly, may take necessary action to maintain the sanctity of examination.
(d)The Chairman shall take necessary steps and make necessary arrangements for Vigilance of Examination Centres.
(e)Examinees shall be allocated to the Centres by the Chairman and no change shall be made.