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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(5) in Bihar State Recognised Non-Government Sanskrit Schools (up to Madhyama Standard) Managing Committee Constitution Rules, 2015

(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.