- (I) For the control and management of every school established under sub-section (I) of section 7, a superintendent and a committee of as many persons including the superintendent as the State Government may fix shall be appointed by the State Government, and the members of such committee shall be deemed to be the managers of the school for the purposes of this Act.(2)The appointment of persons connected with the control and management of any school certified under sub-section (2) of section 7 shall be made with the approval of the State Government and the persons whose appointment is so approved shall be deemed to be the managers of the school for the purposes of this Act.
