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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(5) in Patna University Act, 1976

(5)
(i)It shall not be lawful for the University or for any college to maintain classes for the purposes of preparing students for admission to the University.
(ii)[ In the Faculties of Arts, Science and Commerce, the University shall prescribe the Syllabus, conduct teaching, hold examinations and publish results of Graduate and above standards: [Substituted by Act 18 of 1993.]
Provided that until separate arrangement for Intermediate Education is made, the College shall, under the general direction of the Bihar Intermediate Education Council continue the teaching work etc, of this standard.
(iii)The graduate course shall be of three years duration.]