Section 6(3) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
(3)Any person whose name has been entered in the list referred to in sub-rule (1) six months before the date fixed for election under sub-rule (2) shall be eligible to be elected or to vote at such election:Provided that for the purpose of the first election of donors as members of the committee after the coming into force of the Bihar High Schools (Constitution, Powers and Functions of the Managing Committee) Rules, 1964, as modified by the State Legislature any person whose name has been entered in the list referred to in sub-rule (1) one month before the date fixed for election under sub-rule (2), shall be eligible to be elected or to vote at such election.
