Section 4A in The Bihar School Examination Board Act, 1952
4A. [ Appointment of the Chairman and his removal. [Substituted by Act 27 of 1976.]
(1)The State Government shall appoint the Chairman who shall be a whole-time officer of the Board.(2)The pay, allowance and other conditions of service of the Chairman shall be such as may be determined by the State Government.(3)The State Government may, by the notification in the official Gazette remove the Chairman if he refuses to act or is unable to act or if he acts in a manner which State Government considers it prejudicial to the interest of the Board:Provided that before issuing such notification, the State Government, shall give a reasonable opportunity to the Chairman to show cause why he should not be removed.]
