Section 4B in Bihar School Examination Board Act, 1952
4B. [ Vacancy in the office of the Chairman. [Inserted by Act 14 of 1963.]
(1)If the Chairman is unable, by reason of his death, resignation or otherwise, to complete his full term, the [Director of Secondary Education Bihar] and in case he is unable for any reason to be the Chairman, any other person appointed by the State Government shall carry on the office of the Chairman for the unexpired portion of the term for which the Chairman would have continued in office.(2)During the temporary absence of the Chairman by reason of leave, illness or any other cause, [Director of Secondary Education Bihar] [Substituted 'Director of public Instruction, Bihar' by Bihar Act No. 6 of 2011, dated 27.5.2011.] and in case he is unable for any reason to be the Chairman, any other person appointed by the State Government shall carry on the office of the Chairman.]
