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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(18) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(18)Any Recognised Intermediate Collage may on the recommendation of the Recognition Committee, be deprived by the Council, in whole or in part of the privileges granted to in the following circumstances -
(a)if the conditions of recognition are not fulfilled or observed.
Or
(b)the Rules of the Council are not being observed.
Or
(c)there is gross mismanagement in the Institution.