Section 3(2) in The Bihar Intermediate Education Council Act, 1992
(2)The Board shall be a corporate body called "Bihar Intermediate Education Council" and shall have perpetual succession and a common seal and shall sue and be sued by the said name and shall have power to acquire and possess both movable and immovable property and take final decision in respect thereof, and to enter into contract and for these purposes to do all other necessary acts. The headquarters of the Council shall be at Patna.
