Section 14 in Bihar School Examination Board Act, 1952
14. Secondary School Examination.
- [The Board shall conduct an examination to be called the Secondary School Examination at which may be allowed to appear all such candidates as shall have completed the prescribed course of studies taught at the secondary stage in [Secondary School or Senior Secondary Schools] [Substituted by Act 27 of 1976.] and notwithstanding anything contained in any law, a student who has passed the said examination shall be eligible for enrolment as a student of Patna University or University of the Bihar or any other University incorporated by any law for the time being in force subject to the fulfilment of such conditions as may be prescribed by the Statutes, Ordinances and Regulations made by the Universities concerned under the law of their incorporation :]Provided that the Secondary School Examination to be held during the year 1952 shall be conducted by the Board in accordance with such arrangements and under such procedure as may have been approved by the Patna University established under the Patna University Act, 1917 (XVI of 1917), and that the expenditure to be incurred by the Board in conducting the said examination shall be met out of the proceeds of the fees collected by the said Patna University from the candidates making applications for permission to appear at the Matriculation Examination which was to have been conducted by the said University during year 1952, notwithstanding anything to the contrary contained in the Patna University Act, 1951 (Bihar Act XXV of 1951), or the University of Bihar Act, 1951 (Bihar Act XXVII of 1951):Provided further that all such candidates may be granted permission to appear at the School Examination to be held by the Board during the year 1952 and the 1953 as would have been eligible for permission to appear at the Matriculation Examination, had the Patna University established under the Patna University Act, 1917 (XVI of 1917), conducted such examination during the year, 1952 and 1953 respectively:Provided also that the courses of studies shall be in such groups and in accordance with such instructions as many, from time to time, be laid down by the State Government.
