Section 3(1) in The Bihar High Schools (Control and Regulation Administration) Act, 1960
(1)The State Government shall, by notification in the Official Gazette; establish a Board of Secondary Education consisting of a number of members not exceeding fifteen and the term of office of the members shall be three years from the date of publication of their names under this sub-section:Provided that until such Board is established, the Board of Secondary Education constituted under Government Resolution no. 541, dated the 31st January, 1956, read with Government orders no. 4708 E, dated the 28th August, 1956; no. 2088-E, dated the 6th May, 1957; no. 404-E., dated the 2nd February, 1959; no. 3769-E, dated the 21st September, 1959, shall be deemed to be the Board established under this section.
