Section 79 in The Bihar School Examination Board Regulations, 1964
79.
Leave rules, as laid down in the Bihar Service Code, will be applicable to the officers and staff of the Board with such modification as may be made by the Board from time to time.Notifications[No. II/B2-01/66E-1374, dated the 8th May, 1967. - In exercise of the powers conferred by Section 17 of Bihar School Examination Board Act, 1952 (Bihar Act VII of 1952), the Governor of Bihar is pleased to confirm the following regulations, framed by the Board, the same having been previously published by the Board, as required by the said Section.] [Notification approving Chapter I to VIII of Regulation.][No. II/B2-01/66E-2027, dated the 15th June, 1967. - In exercise of the powers conferred by Section 17 of the Bihar School Examination Board Act, 1952 (Bihar Act VII of 1952) the Governor of Bihar is pleased to confirm the following regulations, framed by the Board, the same having been previously published by the Board as required by the said Section.] [Notification approving Chapter IX of Regulation.][No. II/B2-01/66 (Pt) E/4665, dated the 19th December 1967. - In exercise of the powers conferred by Section 17 of the Bihar School Examination Board Act, 1952 (Bihar Act 7 of 1952), the Governor of Bihar is pleased to confirm the following regulations, framed by the Board, and as notified by Government the same having been previously published by the Board as required by the said Section.] [Notification approving Para 81 of Chapter X of Regulation.][No. 1/B9-26/76-E-2305, dated the 1st November 1976. - In exercise of powers conferred by Section 17 of Bihar School Examination Board Act, 1952 (Bihar Act 7 of 1952) the Governor of Bihar is pleased to confirm the following regulations framed by the Board, the same having been previously published by the Board as required by the said Section.] [Notification approving Chapter X of Regulation.][No. 1068, dated 24th November, 1980. - In exercise of the powers conferred by Section 17 of the Bihar School Examination Board Act, 1952 (Bihar Act 7 of 1952), the Governor of Bihar is pleased to confirm the following regulations by the Board, the same having been previously published by the Board as required by the said Section of the said Act.] [Notification approving Para 2(h) of Chapter VII of Regulations.]
