Section 16(2) in The Bihar School Examination Board Act, 1952
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules :-(a)prescribing the qualifications of the Secretary to the Board and terms and conditions on which he may be appointed;(b)prescribing the academic and vocational standards for examinations;(c)prescribing the instructions to be given to the Bihar Text-Book Committee for the preparation of text books;(d)prescribing the departmental examinations to be conducted by Board and the duties to be performed by it, other than the duties specified in Section 6;(e)declaring officers to be officers of the Board under clause (3) of Section 8;(f)prescribing the powers to be exercised by the Chairman under sub-section (4) of Section 9; and(g)for any other matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the purposes of this Act.
