Section 4 in Bihar Coaching Institute (Control & Regulation) Act, 2010
4. Authority.
(1)Registration certificate will be given within thirty (30) days of application, by the committee constituted under the chairmanship of the District Magistrate, after examination on the basis of conditions of registration under Section-3. In case of rejection of application submitted for registration certificate, copy of the reasoned order to that effect shall be given to the applicant. A Registration Committee shall be constituted consisting of the following-(a)District Magistrate - Chairman(b)Superintendent of Police - Member(c)District Education Officer - Member Secretary(d)Principal (Constituent College) - MemberNote. - The Principal of Constituent College situated at the district headquarter shall be member. In case of more than one college, they shall be nominated by the district magistrate for one year by rotation.(2)Soon on completion of 3 years of registration, for renewal of registration, the coaching institute shall apply in prescribed form with Rs. 3,000 (Three thousand) registration fee.
