Section 22(7) in The Bihar Intermediate Education Council Act, 1992
(7)The Chairman shall have -(a)powers for the general supervision and control over the Secretary and other officers and employees of the Council.(b)powers to entrust such work as he deems fit to the members of the Board of Studies and Committees, and(c)powers to sanction T.A. at the rates approved by the State Government to the Secretary and members of the Council.
