Section 32 in The Bihar Intermediate Education Council Act, 1992
32. Powers of the Council to take loan.
(1)With the prior approval of the State Government the Council, with a view to provide sufficient means, may take loan from open market or otherwise under conditions prescribed in this behalf.(2)It necessary, the refund of the Principal amount and interest at the rates and conditions prescribed by the State Government at the time of taking loan of all the amounts taken as loan under sub-section (1) shall be guaranteed by the State Government.(3)The Council may for the purpose of providing sufficient means accept deposits from Institutions and general public.
