Section 41 in The Bihar Intermediate Education Council Act, 1992
41. Establishment and recognition of Institutions of Intermediate (+2) Education.
(1)No Institution imparting Intermediate (+2) Education shall not be established or run unless prior approval of the Council has been obtained for the purpose.(2)The Council shall maintain a register of Institution in arranging Intermediate (+2) Education in accordance with the provisions of this Act The Register shall contain such entries as may be prescribed by the Council.(3)Every recognised Institution imparting Intermediate (+2) Education shall be given a certificate of registration in the form prescribed by the Council.(4)Institutions other than recognised Institutions imparting Intermediate (+2) Education shall not sent up students in the Examinations conducted by the Bihar Intermediate Education Council.(5)The Council may give approval for the establishment of Institution imparting Intermediate (+2) Education under conditions prescribed by the Council in this behalf.(6)Any Institution imparting Intermediate (+2) Education desiring to impart education of Intermediate (+2) standard may apply for recognition on the form and on payment of the fee, prescribed by the Council.(7)(a)The Council may grant recognition to any Institution under prescribed conditions in respect of the following :-(1)Building, Land, Playground, furniture and other facilities.(2)Number of teachers and their qualifications.(3)Amount to be deposited in general and reserve funds.(4)Number of students.(5)Library and Laboratories.(6)Other conditions as may be prescribed by the State Government.(b)If the Council refuses to grant recognition to any Institution imparting education of Intermediate (+2) standard any person or Institution dissatisfied with the decision may appeal to the State Government within 30 days and the decision of the State Government shall be final.
