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 13] [Entire Act]

State of Bihar - Subsection

Section 13(8) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(8)No person shall be appointed as Head-Examiner unless he has five years' experience-as Examiner in that subject with teaching experience of at least ten years' in a recognised institution.