Section 6 in The Bihar Combined Entrance Competitive Examination Act, 1995
6. Powers and duties of the Board.
- The following shall be the powers and duties of the Board;(i)To conduct the Bihar Combined Entrance Competitive Examination;(ii)To take necessary decisions for the implementations of the provisions of the Act;(iii)To make regulation, with the prior permission of the State Government for the implementation of the provisions of the Act;(iv)To make appointments and deputation of officers and employees in the Board;(v)To perform all functions relating to the fund, account and audit of the Board;(vi)To fix the sale price of the prospectus and application forms and determination of the Examination fees;(vii)To prescribe Courses of studies for the examination;(viii)Works relating to coding and decoding of Answer Books;(ix)To issue guidelines to the Controller of Examinations for the implementation of the provision of the Act and to have General Supervision and Control over his works.
