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

State of Bihar - Subsection

Section 7(3) in Bihar School Examination Board Act, 1952

(3)It shall be the duty of the Committees-
(a)to recommend to the State Government through the Board and the State Council of Educational Research and Training Bihar, the courses of study taught at the secondary stage in secondary schools or senior secondary schools in their respective subjects;
(b)to give such instructions as may be prescribed to the "Bihar State Text Book Publishing Corporation Ltd. Patna" for the preparation of text books in accordance with the approved courses of study;
(c)To recommend to the Director, Secondary Education, Bihar text books for secondary schools or senior secondary schools classes at the secondary stage, other than those published by the Bihar State Text Book Publishing Corporation Ltd. Patna;
(d)To suggest improvements in the courses of study and methods of teaching classes at the secondary stage in high schools; and
(e)to perform such other functions in consistent with the purposes of this Act as may from time to time by entrusted to it by the Director, Secondary Education, Bihar.]