Section 10A in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
10A. Suspension or removal of the President, Secretary or Members of the Committee.
(1)The President of the Board of Secondary Education, on being satisfied that circumstances exist which render it necessary to take immediate action in the interest of the school may at any time suspend the President, the Secretary or any Member of the Committee other than life-member or hereditary Member and after giving such reasonable opportunity as he may deem proper, to the person concerned to explain his conduct, remove him from his office and in such a case the order of suspension or removal will take effect from the date of the issue of the order by the President to that effect and the person so removed shall not be eligible to be nominated, elected, selected or co-opted, as the case may be, to fill the casual vacancy.(2)As soon as a President or a Secretary is suspended by an order under sub-rule (1) the President of the Board of Secondary Education shall forthwith nominate a person to act as such till the order of suspension is vacated, and in case of removal, till another member is elected to fill the vacancy.
