Section 2(i) in The Bihar Intermediate Education Council Act, 1992
(i)"Intermediate Education" means the education of (+2) standard imparted according to the Intermediate syllabus in the subjects and up to the standard prescribed by the State Government from time to time, and it includes (+2) or the post 10th standard and the pre-degree (three years) standard education of two years duration imparted in secondary schools,
