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[Cites 0, Cited by 0] [Section 8(11)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(11)(a) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(a)If the Council suo motu or on receipt of any information is of opinion that the Governing Body of a college has not been properly constituted or that the Governing Body is not functioning properly, it may for reasons to be recorded direct that the Governing Body to be reconstituted forthwith.