Section 165(3) in The Bihar Panchayat Raj Act, 2006
(3)Where the institution, projects, schemes and offices serve the area beyond that of a Panchayat Samiti, the function and administrative control over that institution shall vest in the Zila Parishad.Illustration.-(i) Functional and administrative control over Primary, Middle and Secondary Schools, Health Sub-Centres, Charwaha Vidyalayas, Hand Pumps, Irrigation, Tube wells etc. serving the people of the Gram Panchayat shall vest in the Gram Panchayat.(ii)The functional and administrative control over the Primary Health Centre, which serves more than one Gram Panchayat shall vest in the concerned Panchayat Samiti.(iii)The functional and administrative control over Referral Hospital which serves more than one block shall vest in the Zila Parishad.(iv)Disciplinary and administrative control over officers and employees of the State Government working in such institutions, projects, schemes and offices, other than dismissal, removal or reduction in rank, shall vest in the respective Panchayat including the power of suspension.
