Section 11 in The Bihar Intermediate Education Council Act, 1992
11. Vacancy to the post of Chairman, Vice-Chairman or member due to disqualification.
- If any Chairman, Vice-Chairman or any member of the Council is disqualified under Section 10 his post shall be deemed to have fallen vacant with effect from the date of disqualification. The vacancy caused on account of disqualification shall be published in the Official Gazette by the State Government.
