Section 54 in The Bihar Intermediate Education Council Act, 1992
54. Power of the Council to make Rules.
(1)The Council may make Rules for executing these provision of the Act pertaining to which the State Government is not vested with powers to make Rules.(2)Rules framed under sub-section (1) will not come into effect until they are approved by the State Government:Provided that immediately after the enforcement of the Act the first Rule may be made by the State Government.
