Section 3(1) in The Bihar High Schools (Control and Regulation of Administration) Act, 1960
(1)The State Government shall, by notification in the Official Gazette, establish a Board of Secondary Education consisting of a number of members not exceeding fifteen and the term of office of the members shall be three years from the date of publication of their names under this sub-section:Provided that until such Board is established, the Board of Secondary Education constituted under Government Resolution No. 541, dated the 31st January, 1956, read with Government Orders No. 4708-E., dated the 28th August, 1956, No. 2088-E., dated the 16th May, 1957, No.404-E., dated the 2nd February, 1959, No. 3769-E., dated the 21st September, 1959/3rd October, 1959 and No. 3766-E., dated the 21st September, 1959, shall be deemed to be the Board established under this section.
