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[Cites 0, Cited by 0] [Section 13(14)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(14)(f) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(f)The Chairman shall constitute a Committee for looking into cases of use of unfair means and recommending penal measures according to the gravity of the case, the punishment whereof may be cancellation of examination of that paper/or that year/debarring the examinee from subsequent examination or examinations, Criminal cases too may be instituted in accordance with law.