Section 13(16) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
(16)If the Chairman is satisfied that the questions in a subject are such as the candidates could not reasonably be expected to answer within the time allotted or the questions have not been fairly distributed over the whole course in that subject or do not conform to the Regulations laid down for the examination in that subject or show a marked change of standard or that from any other causes injustice has been or is likely to be caused, he shall obtain the advice of a Board of experts appointed for the purpose and give such direction as he considers necessary and fit.
