Section 9A in Bihar School Examination Board Act, 1952
9A. [ Appointment of Secretary and his removal. [Substituted by Act 27 of 1976.]
(1)The State Government shall appoint one of its officers, possessing such qualifications and on such terms and conditions and for such period as may be prescribed, to be the wholetime Secretary of the Board.(2)The State Government may remove the Secretary, at any time if he refuses to act or is unable to act or acts in a manner which the State Government considers prejudicial to the interest of the Board :Provided that before passing such orders of removal the State Government shall give a reasonable opportunity to the Secretary to show cause why he should not be removed.]
