Section 3(4) in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
(4)(a)With regard to the taking over of Elementary schools other than those mentioned in sub-sections (1) and (3) there shall be a District Committee in each District which shall examine the feasibility of taking over of such schools by the State Government and which shall consist of the following members:(i)Deputy Development Commissioner/Administrator, District Board - Chairman.(ii)District Superintendent of Education - Secretary.Members(iii)District Education Officer,(iv)District Inspector of schools,(v)Sub-divisional Education Officer of the concerned subdivision, and(vi)Deputy Inspector of schools concerned.(b)The State Government may, from time to time make changes in the personnel of the District Committees so constituted.
