Section 8 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
8. Co-option of members.
- Co-option of members under Clause 7 or 8 of Rule 3 shall be made by secret ballot at a special meeting convened and presided over by the District inspectress, in the case of schools for girls, and in other cases, by the Sub-divisional Education Officer. The District Inspectress or the Sub-divisional Education Officer shall not be entitled to vote or to propose the name of any person.
