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[Cites 0, Cited by 0] [Section 370] [Entire Act]

State of Jharkhand - Subsection

Section 370(6) in Bihar Education Code, 1961

(6)to (13) Eight non-official members to be appointed by Government, four of whom shall be Muslim and four Hindus. Two of the former should be from the family of the donor, if suitable members are forthcoming. Three at least of the eight members should be ladies.The functions of the Managing Committee are laid down in the rules reproduced in Section VII of this Chapter with the exception, namely, that rules (7) and (8) of the rules shall read subject to the provision that male visitors or inspecting officers, whether members of the committee or otherwise, will be admitted only to the Lady Principal's office.Note. - In order to leave unimpaired the responsibility of the Commissioner who is the Administrator of endowments of the institution (vide paragraph 2 of the Second Schedule to notification no. 1001, dated the 9th March 1909), the Commissioner will have the right to address Government direct on the subject in which there is a difference of opinion between him and the Managing Committee.(G.O. no. 1283-E.R., dated the 18th October 1941, paragraph 2 of Second Schedule to notification on 1001, dated the 9th March 1909.)