Section 44(1) in The Bihar Intermediate Education Council Act, 1992
(1)There shall be a Governing Body for the management and administration of each affiliated Intermediate (+2) Institution other than a College managed and maintained by State Government or a College established and administered by minority community on the basis of religion and language. It shall consist of following members. -(i)Head of the Institution - Ex-officio Member.(ii)A representative of the Council to be nominated by the Council.(iii)A member of the Parliament or the State Legislature, who mainly resides in that area of the district to be nominated by the Council:Provided that preference shall be given to the local member of the legislative assembly.(iv)A government officer posted in the District who shall be either a Sub-divisional Magistrate or an Officer of the rank of Sub-Judge nominated by the Council.(v)One member elected by and from amongst teachers of the Institution.(vi)Three members to be elected by and from such donors as have donated at least Rupees twenty five Thousand to the Institution.(vii)One member to be co-opted by the Governing Body from amongst such educationists or persons reputed for having academic interest who resides in the district, where the Institution is established.
