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

State of Bihar - Subsection

Section 6(5) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

(5)If the names of more than two persons are entered, in the list referred to in sub-rule (1) six months or one month, as the case may be, before the date fixed for election under sub-rule (2), then the District Inspectress or the Sub-divisional Education Officer, shall hold the election of the donors as members of the committee on the appointed date, time and place by secret ballot and declare the names of donors elected.