Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Bihar - Subsection Section 5(5) in Bihar School Examination Board Act, 2019 (5)A person who has been previously appointed as Chairman, shall also be eligible for appointment as Chairman subject to the provision of section 5(2), by the Government.
