Section 15(2) in Bihar Elementary School Education Committee Act, 2007
(2)Specifically, the State Government shall make Rules for all or any of the following subjects:-(i)To determine the Poshak Kshetra;(ii)To prepare and publish the electoral roll;(iii)To prescribe procedures for election of members of the Samiti;(iv)To prescribe procedure for nomination of members in case of vacancies;(v)To dispose of the complaint and appeal regarding election or nomination;(vi)To conduct the meetings of the Samiti;(vii)To dispose of the complaint against Members, Chairperson and Secretary of the Samiti;(viii)To prescribe procedure for dissolution of the Samiti.
