Section 7 in Bihar Coaching Institute (Control & Regulation) Act, 2010
7. Disposal of complaints.
- The complaints shall be filed before the sub-divisional officer against the Coaching Institute by the students or employees of the institute and against the students by the Coaching Institute. Complaints shall be disposed of within 30 (thirty) days by the Committee constituted with the following under the chairmanship of the sub-divisional officer :-(a)Sub-Divisional Officer - Chairman(b)Sub-divisional Police Officer/Deputy Superintendent of police -Member(c)Sub-Divisional Education Officer - Member Secretary After inquiry the committee shall submit its report to the registering authority for imposition of penalty or cancellation of registration as the case may be.
