Section 5 in The Bihar Intermediate Education Council (Repeal) Act, 2007
5. Contract in bad faith may be cancelled or varied.
- The Bihar School Examination Board may cancel or vary any contract or agreement entered into any time before the commencement of this Act between the Council and any person if it is satisfied that such contract or agreement were mala fide and entered into in bad faith and was detrimental to the interest of the Council.
