Section 13(6) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
(6)(a)Subject to the provisions of the Act (a) the Chairman shall constitute a Board of Moderators in each subject or group of subjects or in commerce as the case may.(b)The Board shall ordinarily consist of not more than five persons who shall be teachers of the subjects concerned with at least ten years, teaching experience in an institution. The convenor of the Board shall be nominated by the Chairman.(c)The term of members of a Board shall be for one year from the date of appointment. In case of casual vacancy due to any reason, the Chairman, may fill up the vacancy for the remainder of the period.(d)Two members of the Board shall constitute the quorum.(e)The Board of Moderators in each subject shall:(i)Recommend to the Chairman of the Council panels of names for papers Setters, Head-Examiners and examiners of the respective subjects out of which the Chairman shall appoint paper-setters, head-examiners and examiners;(ii)While moderating, the Board shall see that the questions have been fairly distributed over the whole course and that the questions are such as candidates could reasonably be expected to answer within the time allotted.In case any question paper set, in the opinion of the Board, is unsuitable it may reject that paper giving reasons thereof and set another paper.(iii)The Chairman may constitute a special Board of Moderators in any subject, if the situation so warrants,(iv)The Council shall keep for reference a list of teachers working in institutions of Intermediate Education:Provided that no person shall qualify to be appointed as paper-setter unless he/she has at least ten years' teaching experience in an institution:Provided further that in special circumstances where teachers with requisite teaching qualifications and experience are not available, the Chairman may appoint a person known for scholarship in the subject as a paper-setter.
