Section 3 in The Bihar High Schools (Control and Regulation of Administration) Act, 1960
3. Establishment of Board of Secondary Education.
(1)The State Government shall, by notification in the Official Gazette, establish a Board of Secondary Education consisting of a number of members not exceeding fifteen and the term of office of the members shall be three years from the date of publication of their names under this sub-section:Provided that until such Board is established, the Board of Secondary Education constituted under Government Resolution No. 541, dated the 31st January, 1956, read with Government Orders No. 4708-E., dated the 28th August, 1956, No. 2088-E., dated the 16th May, 1957, No.404-E., dated the 2nd February, 1959, No. 3769-E., dated the 21st September, 1959/3rd October, 1959 and No. 3766-E., dated the 21st September, 1959, shall be deemed to be the Board established under this section.(2)The Director of Public Instruction, Bihar, shall be the President of the Board and the State Government shall appoint one of its officers possessing such qualifications as it may consider fit to be the whole-time Secretary of the Board; and the President and the Secretary shall perform such functions as may be prescribed and as may be delegated to them by the Board under Section 7.(3)If any member of the Board is unable by reason of his death, resignation or otherwise to complete his full term of office, the vacancy so caused may be filled by the State Government by the appointment of another person and the person so appointed shall fill such vacancy for the unexpired portion of the term for which the member in whose place such person is appointed, would otherwise have continued in office.(4)No act or proceeding of the Board shall be questioned by reason merely of the existence of any vacancy in or any defect in the constitution of the Board.
