Section 65B(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)Every District Board shall appoint an Education Committee consisting of:(a)the District Inspector of Schools.(b)not more than four members of the District Board [* * *].(c)not more than three persons who be of either sex and who are not members of the District Board, but who in the opinion of the District Board possess special qualifications for serving on the Committee; [and] [Inserted by Bihar Act 7 of 1957.],(d)[ The District Superintendent of Education who shall be ex officio member and Secretary of the Committee] [Inserted by Bihar Act 7 of 1957.].[* * *] [Proviso to Section 1 (1) omitted by Bihar Act 7 of 1957.].
