Section 16(F) in Bihar School Examination Board, (Issuance of No-objection certificate, Affiliation norms and Procedure for physical education Regulation, 2019
(F)In case institution/college is subjected to disaffiliation and if files application for revival of the affiliation within five years of such disaffiliation, its case shall be considered on merit by the screening committee without charging fresh fee for affiliation. However, repeated violation of the Bye-laws will lead to permanent disaffiliation of the institution/college.
