Section 8(17) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
(17)Till the constitution of the Governing Body, the Council shall constitute an Ad hoc Committee under the provisions of the Act, which shall consist of the following members: -(a)Head of the Institution:(b)One representative of the Council, who will be nominated by the Council from amongst the teachers of the neighbouring institution having at least ten years of teaching experience.(c)A member of the Parliament or the State Legislature who mainly resides in the district of that area to be nominated by the Council:Provided that preference shall be given to the local member of the Legislative Assembly.(d)A Government Officer posted in the district who shall be either a Subdivisional Magistrate or an officer of the rank of Sub-Judge, to be nominated by the Council.(e)One member to be co-opted by the members at Clauses (a) and (d) from amongst the sponsors of the College.(f)The Government Officer at clause (d) shall be the Convenor of the Ad hoc Committee.Staff
