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State of Jharkhand - Section

Section 485 in Bihar Education Code, 1961

485. The Madrasa Examination Board.

- The control of Madrasas is exercised through the Madrasa Examination Board, which conducts their examinations. The Board consists of 18 members, viz.,
(1)A President to be appointed by Government.
(2)The Assistant Director of Education (Islamic), Bihar - Ex-officio Member and Secretary to the Board.
(3)The Principal of the Madrasa Islamia Shamshul Huda, Patna - Ex-officio. - To be appointed by Government on the recommendation of the Board.-
(4)to (9) Six maulvis, five of them being Sunis and one being Shia, who are residents of the State and are actually engaged in teaching or similar work, whether within or outside the State. At least two of the maulvis shall be heads of the recognised madrasas under private management in the State.
(10)and (11) Two professors of Arabic or Persian from first grade colleges in the State.
(12)to (18) Seven members to be appointed by Government, three from Backward Muslim Communities and four from the Advanced Muslim Communities.When a vacancy occurs, or is anticipated, in categories (4) to (11) the remaining members of the Board should submit to Government a recommendation as to the person to be appointed and Government will make the appointment after considering that recommendation. The other members will be appointed directly by Government. The period of appointment of the President and ordinary members will be of three years. The President and the members will be eligible for re-nomination of reappointment, but no member will ordinarily be appointed for more than two periods of three years in succession.(G. O. no. 330-E.R., dated the 3rd July 1929, G. O. no. 376-E., dated the 7th December 1948 and G. O; no. 129-E., dated the 12th March 1948.)