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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(5)(b) in The Bihar Intermediate Education Council Act, 1992

(b)It shall be the duty of the State Public Service Commission in respect of recommendations made for appointment in the Council and the College Service Commission in respect of recommendation made for appointment of teachers in recognised institutions, to submit an annual report of the functions discharged, to the State Government and the Council and the Council shall forward it to the State Government with its comments and the State Government shall place it before the State Legislature.