Section 65C(5) in The Bihar and Orissa Local Self-Government Act, 1885
(5)It shall be the duty of the Planning Committee to plan and regulate the expansion of primary and middle education, including location of educational schools or institutions and from time to time to prepare lists of suitable candidates (possessing such qualifications as may be prescribed by rules by the State Government) for appointment as masters and assistant masters of schools referred to in Sections 62 and 62-B.
