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[Cites 0, Cited by 2] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(5) in The Bihar Intermediate Education Council Act, 1992

(5)If at any time except when the Council is in session and it becomes absolutely necessary to take decision on any matter, the Chairman may exercise any powers vested in the Council, which is not contrary to the decisions of the Council, and shall obtain the approval of the Council giving reasons for the acts, done at its next meeting.