Section 62A in The Bihar and Orissa Local Self-Government Act, 1885
62A. [ Power of State Government to appoint District Superintendent of Education and other officers. [Inserted by Bihar Act 7 of 1954.]
- The State Government, may appoint for each district a District Superintendent of Education and such other officer or officers to assist him as it thinks fit and their establishment and may transfer the Superintendent and the officers from one district to another.]
