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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(5) in Bihar School Examination Board Act, 1952

(5)[ A person who holds office as Chairman shall, on the expiration of his term of office, be eligible for re-appointment to that office for further period not exceeding three years in aggregate.] [Substituted by Act 29 of 1976.]