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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(16) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(16)In case of any difference between the Principal and the Secretary in any matter concerning the College, either of them may refer the matter to the Governing Body for decision.The Council, if necessary, may, by Rule, provide for the respective powers, duties and functions of the Governing Body, Secretary and Principal of recognised College.