Section 14 in The Bihar Primary and Middle Education Rules, 1961
14. Procedure in cases of difference of opinion between the Regional Deputy Director and the District Board.
- If a difference of opinion arises between the District Board and the Regional Deputy Director on any question connected with Board-managed schools or if the District Board omits to take action in any case when requested to do so by the Regional Deputy Director or if the Regional Deputy Director disapproves of any action taken by the Board, the question shall be referred to the State Government either in the Education Department by the Regional Deputy Director through the District Magistrate and the Director or in the Local Self-Government Department by the District Board through the District Officer. In such cases the Education Department and the Local Self-Government Department will issue necessary order in consultation with each other.
