Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 747] [Entire Act] State of Jharkhand - Subsection Section 747(2) in Bihar Education Code, 1961 (2)It should have at least 15 regular members on its roll. The antecedents and character of the members who are enrolled should be satisfactory.
