Section 31(2) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
(2)In particular and without prejudice to the generality of the powers, conferred on it under sub-rule (1), a Managing Committee shall have the powers-(i)to acquire by gift, purchase, lease or otherwise any property, movable or immovable, which may be necessary for the purposes of the school and to construct, alter and maintain any building or buildings for the purposes of the school;(ii)to deal with any property belonging to the school in such manner as it deems fit in the interest of the school;(iii)to receive grants, subscriptions, and donations for the purposes of the school;(iv)to maintain a fund to which shall be credited-(a)all monies provided by the Government of India and the Government of Bihar;(b)all fees and other charges received from the school;(c)all monies received by it by way of grants, gifts, donations, benefactions, bequests or transfers; and(d)all monies received by it in any other manner from any other source;(v)to deposit and invest monies, belonging to the said fund in such manner as may be approved by the Director or as may be prescribed;(vi)to regulate the expenditure within the fund available;(vii)to maintain proper accounts and other relevant records, and to prepare an annual statement of accounts and to get the accounts of the school audited;(viii)to prepare budget estimates for each year;(ix)to fix and demand fees and charges consistent with the Rules prescribed in this regard;(x)to institute and award scholarships, prizes medals;(xi)to establish, maintain and manage hostels and to provide such other accommodations as are necessary for the residence of the students, to supervise and control the residence and to regulate the discipline of the students of the school and to make arrangements for the promotion of their general health, welfare and cultural and community life;(xii)to make arrangements for the teaching of different subjects in accordance with the Syllabus laid down by the competent authority and to hold school examinations therein;(xiii)to create with the approval of the Board of Secondary Education teaching, administrative, ministerial and inferior posts and to make appointments thereto in accordance with the Rules, laid down in that regard;(xiv)to appoint teaching and other staff in vacancies in the existing posts, to grant extension of service and to impose penalties on such members of the staff in accordance with the Rules prescribed in that regard;(xv)to exercise, administrative and disciplinary control on the members of the teaching and other staff of the school, subject to the Rules prescribed in that regard;(xvi)to constitute such sub-committees as it may deem fit;(xvii)to delegate any of its powers to any member or committee constituted by it;(xviii)to enter into agreement for and on behalf of the school;(xix)to see and defend all legal proceedings on behalf of the school;(xx)to appoint, in order to execute any instrument or transact any business of the school, any person as attorney of the school with such powers as it may deem fit; and(xxi)to do all such other acts or things as may be necessary in the interest, of the school.
