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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4)(c) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

(c)the person, so appointed by the President of the Board of Secondary Education, may at any time resign from the office, in which case his resignation shall take effect from the date he makes over charge of the office to his successor duly nominated by the President of the Board of Secondary Education, and.