Section 6 in Bihar State Recognised Non-Government Sanskrit Schools (up to Madhyama Standard) Managing Committee Constitution Rules, 2015
6. Process of constitution of Managing Committee.
(1)After publication of this Notification in the Bihar Gazette and within fifteen days information of order by the Bihar Sanskrit Shiksha Board to this respect, the headmaster of the school will send total three names of the members of teacher representative, Member of the Legislative Assembly/Member of the Parliament/ Block Education Officer,where one Donor member is available, names of total four members and where two Donor members, name of five members will be sent to Bihar Sanskrit Shiksha Board for approval. If the post of headmaster is vacant, the senior most teacher of the School shall send those names.(2)Within 15 days of receipt of approved nomination from the Bihar Sanskrit Shiksha Board, the Headmaster of the concerned school shall convene a meeting of the Managing Committee by giving seven days prior notice with proof to the approved members at the school building wherein two Guardian Representatives and two Educationist Members shall be selected. Amongst the Educationist Members, one member must be an eminent Sanskrit scholar. If an eminent Sanskrit scholar is not available, in that place a person having interest in Sanskrit may be selected.(3)In the said meeting, one of the members from the approved list shall preside over the meeting and under whose chairmanship selection work would be done. In case of three or five approved members on equal vote the vote of The Chairman will be casting vote. In case of four approved members, the Chairman could not utilize his vote.(4)Within 15 days of completion of the aforesaid selection process, the headmaster shall convene a meeting of all the members in School building by giving minimum one week prior notice with proof thereof. The meeting shall be headed by any of the members present in the meeting wherein selection of the Chairman and Secretary of the Managing Committee shall be made unanimously or by majority of votes. Presence of minimum five members in this meeting shall be compulsory. Headmaster and teacher representative shall not be selected as Chairman or Secretary of the School Managing Committee.(5)The Headmaster/Headmaster in-charge (senior most teachers) shall send the list of officers and members of the constituted School Managing Committee to the Sanskrit Shiksha Board for its approval. The constituted Managing Committee shall start functioning only after approval of the Board. If the Board did not approve the constitution of the Managing Committee and the Managing Committee started its functioning, then the work done by the Managing Committee shall be deemed to be illegal.(6)The tenure of the approved Managing Committee (after approval by the Board) shall be of three years. The Managing Committee constituted properly and approved by the Board shall not be dissolved before its tenure A new Managing Committee shall be constituted after every three years.(7)If the Managing Committee does not work according to the provisions of the rules or does not follow the instructions of the Government, the Bihar Sanskrit Shiksha Board shall dissolve the Managing Committee after receiving the investigation report from the concerned District Education Officer.(8)Until the School Managing Committee or in that place ad-hoc committee is constituted under this notification, the old Managing Committee shall be in function after getting approval/permission of the Sanskrit Shiksha Board but the tenure of the old Managing Committee shall be extended maximum for a period of six months only.
