Section 10A in Bihar School Examination Board Act, 1952
10A. [ Power to supersede the Board. [Inserted by Act 27 of 1976.]
(1)If in the opinion of the State Government the Board is unable to perform the duties imposed upon it by or under the Act or has repeatedly failed in its performance or has not complied with the directions issued under sub-section (3) of Section 7A by the State Government or has acted beyond its power or has abused its powers, the State Government may by notification in the official gazette supersede the Board for such period which may be specified in the notification:Provided that before issuing notification under this sub-section, the State Government shall give reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objections if any, of the Board.(2)Upon the publication of the notification under sub-section (1) for the supersession of the Board :-(a)All the members of the Board shall vacate their posts as such with effect from the date of supersession;(b)All the powers and duties to be exercised or performed by or on behalf of the Board by or under the provisions of the Act during the period of supersession shall be exercised or performed by such persons as the State Government directs; and(c)All the properties vested in the Board, during the period of supersession, shall vest in the State Government.(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), of the State Government-(a)may extend the period of supersession for such further time as it may consider necessary, or(b)may reconstitute the Board as provided in Section 4 and Section 4A.][Chapter IIA] [Inserted by Bihar School Examination Board (Amendment) Act 2007.] Grant and Withdrawal of Affiliation
