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The Bihar School Examination Board (Amendment) Act, 2019

Bihar · state statute
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[Bihar Act 7, 2019] 
The Bihar School Examination Board  (Amendment) Act, 2019 
AN 
ACT 
To Amend The Bihar School Examination Board Act, 1952 
Be it in enacted by the Legislature of the State Bi har in the Seventieth year of the Republic 
of India as follows :- 
1. Short title, extent and commencement.—  (1) This Act may be called The Bihar School 
Examination Board (Amendment) Act, 2019. 
(2)  It shall extend to whole of the State of Bihar.  
(3)  It shall come into force from the date of its publication in the Official Gazette. 
2. Amendment of Sub-Section (4) of Section.— 4 of the Bihar School Examination 
Board Act, 1952. Sub-section (4) of section-4 of the Bihar School Ex amination Board Act, 1952 
shall be substituted by the following :- 
“(4) Subject to the provision of sub-section (2), t he term of office of the Chairman and 
the members other than the ex-officio member, shall  be for a period of three years 
from the date of the publication of their names in the Official Gazette or till further 
order as directed by the State Government (which ever is earlier).” 
 By Order of the Governor of Bihar, 
Jitendra Kumar , 
Special Secretary to the Government . 
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Website: http://egazette.bih.nic.in  

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