Section 76 in The Bihar Primary and Middle Education Rules, 1961
76. Powers and functions of the President of the Planning Committee.
(1)The District Magistrate shall preside at every meeting of the Planning Committee. In case of his absence from any particular meeting, he should nominate in advance any member of the Committee to preside over it.(2)The agenda for each meeting shall be prepared well in advance by the Secretary and should be approved by the President.(3)The President shall fix the date of each meeting of the Planning Committee and shall have power to cancel a meeting or postpone the consideration of any of the items on the agenda of a meeting for reasons to be-recorded in writing.(4)The President shall conduct the business of the Planning Committee in accordance with accepted parliamentary practice and in case of equality of votes, shall have a second or casting vote.(5)The President shall have powers to invite distinguished persons and educationists to attend any meeting of the Planning Committee.
