Section 33 in The Bihar Primary and Middle Education Rules, 1961
33. Local Committee.
- It shall be the duty of the District Superintendent and the Chairman of the District Board to see that within such period as may be prescribed by the Director, every school receiving aid from District Education Fund, is placed under a Panchayat or a properly constituted local committee. Powers may be delegated to such committee or Panchayat by the District Superintendent on the basis of its record and in accordance with the general or specific instructions of the Director.
