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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Bihar - Subsection

Section 9A(2) in Bihar School Examination Board Act, 1952

(2)The State Government may remove the Secretary, at any time if he refuses to act or is unable to act or acts in a manner which the State Government considers prejudicial to the interest of the Board :Provided that before passing such orders of removal the State Government shall give a reasonable opportunity to the Secretary to show cause why he should not be removed.]