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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2)(a) in Bihar School Examination Board Act, 1952

(a)shall, in consultation with the Committees of Courses for different subjects constituted under Section 7, prepare lists of persons suitable for appointment as paper-setters, moderators, examiners, tabulators, supervisors and invigilators for examinations shall make such appointment;