Section 12 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
12. Nominations by the proprietor referred to in clause (d) of Rule 11 and the term of their office.
(1)The nomination made by the proprietor shall be communicated to the Headmaster.(2)The term of office of a nominated member shall be three years, he will be eligible for being re-nominated.(3)The vacancy caused by expiration of the term of a nominated member or otherwise shall be filled up by nomination by the Proprietor.
