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State of Bihar - Section

Section 17 in BIHAR SPORTS UNIVERSITY ACT, 2021

17. The Controller of Examinations.—

The Controller of Examination shall be appointed in such manner and on such terms and conditions of service, and shall exercise powers and perform duties, as may be prescribed by the statutes. However, the first Examination Controller shall be appointed by the Government and shall hold office for a term of three years or till the appointment of the Examination Controller, as prescribed by the Statutes, whichever is earlier.