Section 7A(1) in The Bihar School Examination Board Act, 1952
(1)The State Government may, at any time, appoint a Committee consisting of a Chairman and such other members as it may think fit, to enquire and report on any of the following matters :-(i)the working of the Board;(ii)the financial position of the Board;(iii)whether any change should be made in the provisions of the Act;(iv)such other matter as may be referred to it by the State Government.
