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[Cites 0, Cited by 0] [Section 7(12)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(12)(a) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(a)On receipt of the recommendation of the Recognition Committee, the Council shall either allow the application or reject it and if the application is rejected, the ground of such rejection shall be stated. The Council shall in no circumstances allow provisional or conditional recognition to any Institution, nor shall it allow permanent recognition until all the conditions of recognition have been fulfilled by the concerned institutions.