Section 6(2) in The Bihar School Examination Board Act, 1952
(2)In particular and without prejudice to the generality of the foregoing powers, the Board-(a)shall, in consultation with the Committees of Courses for different subjects constituted under Section 7, prepare lists of persons suitable for appointment as paper-setters, moderators, examiners, tabulators, supervisors and invigilators for examinations shall make such appointment;(b)shall consider, moderate, determine and publish the results of examinations and award diplomas, certificates, prizes and scholarships in respect thereof;(c)shall admit candidates to its examination and may disqualify any candidates for presenting themselves for such examination for any reason which the Board considers to be adequate;(d)shall demand and receive such fees as may be prescribed in the regulations;(e)shall fix centres for such examinations;(f)[ x x x ] [Omitted by Act 14 of 1963.](g)[ shall watch standards of craft attainments in High Schools;] [Substituted by Act 27 of 1976.](h)shall evolve improved methods of the assessment of the attainments of candidates and carry out experiments in such methods;(i)[ shall take such disciplinary action as it thinks fit against students studying in High Schools for reasons of misconduct;] [Omitted by Act 14 of 1963.](j)[ shall arrange regular inspection of High Schools with a view to ascertain that the prescribed academic and vocational standards are being properly maintained; and] [Omitted by Act 14 of 1963.](k)shall conduct such other departmental examinations and perform such other duties as may be prescribed.
