Section 65C(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)There shall be a Planning Committee for education to be called the Education Planning Committee in each district consisting of-(a)the District Magistrate;(b)the Chairman of the District Board;(c)the District Inspector of Schools;(d)the Chairman of the Municipality at the headquarters station of the district;(e)one non-official member to be appointed by the State Government;(f)not more than five members of the State Legislature to be appointed by the State Government; and(g)the District Superintendent of Education.
