Section 22(3) in The Bihar Intermediate Education Council Act, 1992
(3)The Chairman shall, subject to the provisions of this Act by the Rules and Regulations made thereunder have power to make appointments to the post within the sanctioned grades and scales of pay and within the sanctioned strength of the ministerial employees and other servants of the Council (not being teachers and officers of the Council) and have control and full disciplinary powers over such staff and servants.
