Section 28 in The Bihar Intermediate Education Council Act, 1992
28. Constitution of Committees.
(1)The Council shall constitute one or more of the following Committees from amongst its members: -(a)Recognition Committee;(b)Courses Committee;(c)Examination Committee;(d)Finance Committee; and(e)Other Committee which the Council considers necessary.(2)The Chairman of each Committee shall either be the-Chairman or Vice-Chairman of the Council or any member-nominated by the Chairman. Besides the Chairman, the members of the Committee shall not be more than six.(3)Save as otherwise provided in this Act there shall be a Secretary of each Committee who shall be nominated by the Chairman from amongst officers of the Council.
