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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1) in Bihar School Examination Board Act, 2019

(1)If the Chairman, by reason of his death, resignation, removal or otherwise, is unable to complete his full term, the Vice-Chairman or any other person appointed by the Government shall discharge the functions and duties of the Chairman till such time, a Chairman is appointed by the Government under Section 5 (1) of the Act.