Section 20 in Bihar School Examination Board Act, 2019
20. Committee of Affiliation.
(1)A Committee shall be constituted by the Board for considering and recommending grant of affiliation of Secondary, Senior Secondary and other Schools, for which it has to take examination, established by nongovernmental organizations or private persons.(2)The recommendation of the Committee of Affiliation shall be placed before the Board for final decision. The recommendation of the Committee of Affiliation shall not be binding upon the Board and the Board shall have the power to constitute such other committees for determining the eligibility of the Secondary and Senior Secondary Schools seeking affiliation with the Board.(3)The Committee of affiliation shall consist of the following: -(i)Secretary of the Board;(ii)Director, Secondary Education, Government of Bihar(iii)Director(Academics) of the Board(iv)Chief Vigilance Officer of the Board(4)The Secretary of the Board shall function as Convener of the Committee,
