Section 65C in The Bihar and Orissa Local Self-Government Act, 1885
65C. [ Constitution of Planning Committee for Education and its functions. [Inserted by Bihar Act 7 of 1957.]
(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.(2)The District Magistrate shall be the President, and the District Superintendent of Education, the Secretary of the Planning Committee.(3)The Planning Committee shall conduct its business and discharge its functions in accordance with such rule as may be made by the State Government in this behalf.(4)The President and the Secretary of the Planning Committee shall exercise such powers and perform such duties as may be prescribed by rules made by the State Government.(5)It shall be the duty of the Planning Committee to plan and regulate the expansion of primary and middle education, including location of educational schools or institutions and from time to time to prepare lists of suitable candidates (possessing such qualifications as may be prescribed by rules by the State Government) for appointment as masters and assistant masters of schools referred to in Sections 62 and 62-B.
