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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(14) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(14)The Secretary shall be the agent and the Executive Officer of the Governing Body and shall :-
(a)convene meetings of the Governing Body and prepare agenda thereof including items suggested by the Principal;
(b)record the proceedings of the meeting of the Governing Body;
(c)carry on correspondence with the Council and the Government and others with regard to the decisions of the Governing Body;
(d)on applications being recommended by the Principal, grant all kinds of leave, other than casual or quarantine leave, to the staff in anticipation of the sanction of the Governing Body where such sanction is needed.
(e)be responsible for implementing the decisions taken by the Governing Body.
(f)forward copy of the proceedings of the meeting of the Governing Body to the Council within two weeks of the date of the meetings.