Section 18 in Bihar School Examination Board Act, 1952
18. Savings.
- Until such time as the Board makes regulations under the appropriate provisions of this Act, any regulations made under the Patna University Act, 1917 (XVI of 1917), appertaining to the conduct of the Matriculation Examination which were in force immediately before the said Act ceased to be in force, shall continue to be in force so far as they are not inconsistent with the provisions of this Act, subject to such modifications and adaptations, if any, as may be made therein by the Board and approved by the State Government and shall be deemed to be the regulations made under the corresponding provisions of this Act.
