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[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(12)(b) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(b)The Chairman shall appoint a Superintendent of Examination and a Deputy Superintendent if necessary, for each Examination Centre. Ordinarily, the Principal of the institution shall be appointed as the Superintendent. But if there is no Principal, the Superintendent may be appointed from amongst the senior teachers of the College.