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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in The Bihar High Schools (Control and Regulation of Administration) Act, 1960

(3)Where the Board suspends or dissolves a Managing Committee under sub-section (2), the powers and duties of the Managing Committee shall be exercised and performed by such person or persons as may be appointed by the Board until the expiry of the period of suspension or the reconstitution of the Managing Committee, as the case may be.