Section 48 in The Bihar Intermediate Education Council Act, 1992
48. Recommendation of the State Public Service Commission, College Service Commission in the appointment of officers of the Council and teachers of recognised Institution.
(1)Subject to provisions in the Act and Rules and Regulation framed thereunder the Public Service Commission/College Service Commission shall perform the same function as are entrusted to it under Article 320 of the Constitution of India in relation to the services of the State.(2)The Bihar Public Service Commission shall abide by the conditions laid down in Section 48 of this Act in recommending appointment to every post of officer of the Council.(3)Appointment of such teachers for whom no separate provisions have been made in this Act, shall be made on the recommendation of College Service Commission.
