Section 21 in Bihar School Examination Board Act, 1952
21. Board to cancel or vary contract entered into in bad faith.
- Board may cancel or vary any contract or agreement entered into any time before the commencement of this Act between the Bihar Intermediate Education Council and any person if it is satisfied that such contract or agreement were mala fide, and had been entered into in bad faith and was detrimental to the interest of the Council.
