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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1) in The Bihar Intermediate Education Council Act, 1992

(1)The State Government may, on the recommendation of the Council or suo motu remove any member from his post if such a member has been found guilty of such conduct as would, in the opinion of the State Government disqualify him to continue as member.