Section 44 in The Bihar Intermediate Education Council Act, 1992
44. The Governing Body of recognised institution.
(1)There shall be a Governing Body for the management and administration of each affiliated Intermediate (+2) Institution other than a College managed and maintained by State Government or a College established and administered by minority community on the basis of religion and language. It shall consist of following members. -(i)Head of the Institution - Ex-officio Member.(ii)A representative of the Council to be nominated by the Council.(iii)A member of the Parliament or the State Legislature, who mainly resides in that area of the district to be nominated by the Council:Provided that preference shall be given to the local member of the legislative assembly.(iv)A government officer posted in the District who shall be either a Sub-divisional Magistrate or an Officer of the rank of Sub-Judge nominated by the Council.(v)One member elected by and from amongst teachers of the Institution.(vi)Three members to be elected by and from such donors as have donated at least Rupees twenty five Thousand to the Institution.(vii)One member to be co-opted by the Governing Body from amongst such educationists or persons reputed for having academic interest who resides in the district, where the Institution is established.(2)The term of office of the members of the Governing Body, their powers and functions shall be such as may be prescribed by the Rules.(3)No act or proceedings of the Governing Body of the recognised Institutions shall be invalid merely by existence of a vacancy or vacancies amongst its members.(4)The Council shall constitute an ad hoc Committee for the management of the Institution till the Governing Body is constituted under the provision of subsection (1).
