Section 47(2) in The Bihar Intermediate Education Council Act, 1992
(2)Notwithstanding anything contained in the non recognised Institution shall, after the commencement of this Act. appoint any person temporarily to any post without the prior approval of the Council:Provided that no sanction of the Council shall be necessary for filling up any sanctioned post of a teacher by a candidate who possess the prescribed qualification for a period not exceeding six months after which his service shall stand terminated automatically.
