Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(2) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

(2)The Committee may, by resolution, delegate to the President such of its powers for the conduct of business as it may deem fit, subject to the condition that the action taken by the President in exercise of the powers so delegated to him shall be reported at the next meeting of the Committee.