Section 3 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
3. Constitution of Managing Committee of a School other than a proprietary school.
- The Managing Committee of a school other than a proprietary school shall consist of the following members, namely:-(1)All hereditary members and life members (declared under Rule 4);(2)The Headmaster (ex-officio);(3)A teacher's representative, to be appointed by the Headmaster in the manner laid down in Rule 5;(4)An officer of the Education Department of the State Government to be nominated by the President of the Board of Secondary Education;(5)Two donors, if available, to be elected in the manner laid down in Rule 6;(6)Two guardians, to be elected in the manner laid down in Rule 7;(7)One member of the State Legislature representing or residing in the Assembly constituency in which the school is situated to be co-opted by the members referred to in items (1), (4), (5) and (6) of this Rule;(8)Three persons of the locality, interested in education, of which one shall be a member of the Scheduled Castes or Scheduled Tribes if not otherwise a member, to be co-opted by the members referred to in items (1) to (7) of this Rule.
