Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(6) in The Bihar Intermediate Education Council Act, 1992

(6)The State Government may annul any resolution or order assigning reasons there to if in their opinion such order or resolution is beyond the powers bestowed on the Council by this Act or provisions thereunder. In such circumstances status quo before the resolution was passed or orders made will be maintained.