Section 40 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
40.
If any dispute arises whether any person has been duly declared elected, selected or co-opted as, or is entitled to be a donor, life-member, hereditary member, President, Secretary or a member of the Managing Committee, as the case may be, the matter shall be referred to the President of the Board of Secondary Education whose decision thereon shall be final.
