Section 65B in The Bihar and Orissa Local Self-Government Act, 1885
65B. [ Constitution and functions of Education Committee. [Inserted by Bengal Act 5 of 1908 and the present section has been substituted for the section by the B. and O. Act, 1 of 1923.]
(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.].(2)[ The Education Committee shall, subject to the control of the District Board and to any rules made under this Act, superintend all matters connected with the finances, accounts, maintenance and management of all schools maintained by the District Board] [Substituted by Bihar Act 7 of 1957 for original sub-section (2).].(3)Nothing contained in the foregoing sub-section shall apply to schools referred to in Section 64.]
