Section 47 in The Bihar Intermediate Education Council Act, 1992
47. No post shall be created without the approval of the State Government.
(1)Notwithstanding anything contained in this the Council or any other affiliated Institution shall not, without the previous approval of the State Government, create any teaching or non-teaching post involving financial liability nor shall increase the pay or allowances or sanction any other allowances attached to any post and shall not sanction any special pay or allowance or any other remuneration including compassionate payment or any other benefit having financial implication.(2)Notwithstanding anything contained in the non recognised Institution shall, after the commencement of this Act. appoint any person temporarily to any post without the prior approval of the Council:Provided that no sanction of the Council shall be necessary for filling up any sanctioned post of a teacher by a candidate who possess the prescribed qualification for a period not exceeding six months after which his service shall stand terminated automatically.
