Section 14(1) in The Bihar Intermediate Education Council Act, 1992
(1)The State Government shall be competent to appoint a Committee of one or more members as it may consider necessary, to enquire into and to report on the following matters. -(i)Working of the Council;(ii)Financial position of the Council;(iii)Allegations against the Chairman, Vice-Chairman, members or officers of the Council;(iv)Necessity of changes in the provisions of the Ordinance, Rules or Regulations; and(v)Any other matter as the State Government may think proper.
