Section 4B(1) in Bihar School Examination Board Act, 1952
(1)If the Chairman is unable, by reason of his death, resignation or otherwise, to complete his full term, the [Director of Secondary Education Bihar] and in case he is unable for any reason to be the Chairman, any other person appointed by the State Government shall carry on the office of the Chairman for the unexpired portion of the term for which the Chairman would have continued in office.
