Section 62B in The Bihar and Orissa Local Self-Government Act, 1885
62B. Control over establishment of schools to which grants-in-aid are made.
- Subject to the Rules made by the State Government in this behalf, the appointment, positing and promotion of the masters, assistant masters and other establishments of schools to which grant-in-aid are made shall be made, and disciplinary action, including removal and dismissal against them shall be taken by the District Superintendent of Education in consultation with the District Board.
