Section 13(12)(c) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

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State of Bihar - Subsection

Section 13(12)(c) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(c)The Chairman, after being satisfied that the examination in a particular Centre is not being conducted fairly, may take necessary action to maintain the sanctity of examination.

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State of Bihar - Subsection

Section 13(12)(c) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994