Section 15 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
15.
(a)A person shall be disqualified for being nominated, elected or selected or co-opted and for being a member of a committee if he is of unsound mind, or insolvent or is convicted in a criminal offence involving moral turpitude.(b)Members of the Committee other than ex-officio members, hereditary members, life-members, or such members as are members of the State Legislature, shall cease to be such members if they do not attend four consecutive meetings of the committee without leave of the committee.
