Section 14 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
14. Appointment of President and Secretary of Managing Committee of a Proprietary School.
(1)The President and the Secretary of Managing Committee of a Proprietary School shall be appointed by the Proprietor.(2)The term of office of the Secretary and the President shall be three years, which shall include any further period which may elapse between the expiration of the said three years and the date on which the newly appointed President or Secretary, as the case may be, takes over charge of his office:Provided that-(a)the retiring President or Secretary may be eligible for being re-appointed for another term;(b)a person so appointed, may be removed before the expiry of his term by the President of the Board of Secondary Education after giving him a reasonable opportunity to explain his conduct;(c)a person, so appointed, may at any time resign his office, in which case his resignation will take effect from the date he makes over charge to the person duly appointed to hold that post;(d)a person shall cease to be the President or Secretary on the expiration of the term of his membership of the committee but in such a case till the time he makes over charge of his office, he shall continue to hold the office and shall be deemed to be an additional member of the committee during the period that may elapse between the date of the expiration of his term as a member and that on which he makes over charge of his office to his successors.
