Section 10C in Bihar School Examination Board Act, 1952
10C. Power to Grant and Withdraw Affiliation.
- The Board shall have power to grant and withdraw affiliation of Secondary and Senior Secondary Schools established or to be established by the non-governmental organisations on the basis of recommendation of Committee of affiliation, constituted under section 10B above and it shall have power to make regulations in this regard with the approval of the State Government.Provided that the Institutions imparting education of Intermediate (+2) standard deemed to have been recognised under Section 39 or the Institutions established and recognised or granted permission for establishment under Section 41 of the Bihar Intermediate Education Council Act, 1992, shall be deemed to have been affiliated with Board for the senior secondary examination.[Provided further that Board may frame regulation laying down criteria for constitution of Governing body/ Management committee.] [Inserted by Bihar Act No. 6 of 2011, dated 27.5.2011.]Provided further that all such Institutions of Intermediate (+2) Education shall reorganize and rename themselves as senior secondary schools with facilities and teachers for imparting education at secondary stage and senior secondary stage as prescribed by the Regulations to be made by the Board in this regard, and within the time frame indicated in it.Provided also that before withdrawing affiliation the Board shall give to the school or the institutions concerned a reasonable opportunity of being heard, and the students admitted into such schools or institutions shall be allowed to complete their academic sessions and appear at the next examination conducted by the Board.
