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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3) in Bihar School Examination Board Act, 1952

(3)In any emergency arising out of the administrative business;of the Board, which, in the opinion of the Chairman, requires that immediate action should be taken, the Chairman shall take such action as he deems necessary, and shall thereafter report the action by him to the Board at its next meeting.