Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 13 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

13. Selection of guardians and the term of their office

(1)The District Inspectress of Schools in case of a school for girls, and the Sub-divisional Educational Officer, in other cases, shall fix a date, time and place for selection of guardians as members of the Committee.
(2)If there are only two guardians as candidates for being selected as members of the committee, they will be declared by the District Inspectress or the Sub-divisional Education Officer, selected as such members.
(3)If there are more than two guardians as candidates for being selected as members of the committee, the District Inspectress or the Sub-divisional Education Officer, shall in the presence of such members referred to in clauses (a) to (d) of Rule 11, as may be present, select two guardians by lot and declare the two guardians so selected as members of the committee.
(4)The term of the guardians selected as members under this Rules shall be three years from the date of selection as such.